ASHWINI ASHOK KSHIRSAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this application, applicant seeks pre-arrest bail in connection with C.R. No. 152 of 2009 registered at Lonavla Police Sta-tion for an alleged offence punishable under sections 420, 467, 468, 469, 471 read with section 34 of the IPC.

(3.) Applicant is a Government servant posted as a sub-registrar in charge of regis-tration sub-district of Taluka Maval. A FIR was lodged against the applicant at Lonavla Police Station on 15th October 2009 by Mr. Satish Shetty, a social worker and an office bearer of "Bhrashtachar Nirmulan Samiti." The graveman of the allegation against the applicant is that the applicant was register-ing the sale deeds without proper verifica-tion and in collusion with the vendors. It was alleged that the uncultivable lands belong-ing to the Government were sold by various persons posing themselves to be the owners thereof and the applicant registered such sale deeds without proper verification of owner-ship and without even checking the 7/12 ex-tracts (revenue of records). The sub-registrar ought not to have registered the sale deeds as the lands did not belong to the transferors and she ought to have verified, atleast prima facie, whether the transferors were real own-ers of the lands transferred.