S VEDARASU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner was working as a Sub-Registrar at Perambalur from 1996 to 2001. While so, one Mr.Jayaraman of Chiruvachur Village went to the office of the Vigilance and Anti Corruption, Trichy on 3/12/2001 at 11.30 am and lodged a complaint that he owns lands at Chiruvachur village and that he wanted to make those lands as Plots so as to sell them. For the said purpose, he wanted to grant power to one Mr.Nataraj, son of Perumal. He went to the Sub-Registrar's Office at Permabalur and enquired the Sub-Registrar about the registration of a deed granting power. The Sub-Registrar demanded him to pay Rs.300/- besides the legal charges.

(2.) In these circumstances, Mr.Jayaraman went to the office of the Vigilance and Anti Corruption, Trichy and lodged a complaint and the same was registered as FIR in Crime No.12/2001 under Section 7 of PC Act, 1988. Thereafter, Thiru. Govindasamy, Inspector of Police, who registered the complaint, proceeded to investigate the matter. When Thiru. Govindasamy went to the office of the Sub Registrar for the purpose of investigation, a piece of paper was thrown out by the petitioner from his pocket, after tearing the same. He pieced those papers and found that it was written as Elam Rs.150/-, Marriage Rs.150/- and Perali Rs.300/-. He also seized the document No.3509, Hindu Marriage Application No.37/2001 and document No.3513 of 2001.

(3.) Thereafter, the investigation was handed over to one Thiru.Ambigapathy, Inspector of Police. Thiru.Ambigapathy did further investigation. According to him, he sent the piece of paper that was thrown out by the petitioner from his pocket after tearing the same to Forensic Department after getting the signature of the petitioner to verify whether the piece of paper was written by the petitioner.