NARESH KUMAR R.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking to quash the proceedings in FIR No.88/2017 registered on 6-04-2017 for offences punishable under Sections 465, 468, 469, 471, 420 120-B read with Section 34 of the IPC.

(2.) Brief facts leading to the filing of the present petition are as follows:

(3.) It is the claim of the petitioner that the 2nd respondent - Deputy Director, Unique Identification Authority of India (hereinafter referred to as the 'UIDAI ' for short) in the Ministry of Electronics and Information Technology had addressed a permission letter for on boarding Utility as enrolment agency for UIDAI, particularly for the purpose of carrying out enrolments for Aadhaar in Karnataka. In terms of the agreement entered into between Utility and the petitioner, it is the claim of the petitioner that he was providing manpower resources to Utility such as enrolment operators and supervisors. Certain guidelines are laid down by the Circulars issued as to how UIDAI and the persons who have entered into the contract with UIDAI should function.