GANGADHAR MAHAJAN PUPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Bandiwadekar for the applicants and Mr.K.V.Saste, A.P.P. for the State.

(2.) THE applicants apprehend arrest in C.R.No.739 of 2007 of Kothrud Police Station, Pune under Sections 467, 468 and other related Sections of I.P.C.

(3.) LEARNED A.P.P. Mr.Saste submitted that in the order dated 14.1.2008, in all two questions were asked by the Court as regards the responsibilities cast upon the Sub Registrar with reference to verification of the Power of Attorneys and, according to learned A.P.P. Mr.Saste, the Government of Maharashtra in their Law and Judiciary department are working out a scheme so as to amend the rules and cast specific responsibilities upon the Sub Registrar for the purposes of verification of the genuineness of the Power of Attorneys. Mr.Saste submitted that the said report is awaited and, therefore, this application should be adjourned. Insofar as the aforesaid aspect of the report is concerned, I am inclined to observe that this Court need not keep this matter pending for the said report and the said report can be looked into at a later point of time and the present applicants can be granted an order. They can be granted anticipatory bail particularly when they are government servants, who are presently facing suspension. Hence, the following order :-