RAJASHEKAR LAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No.4 praying to set aside the impugned order passed by the learned Sessions Judge, rejecting his petition filed under Sec. 438 of Cr.P.C. and consequently to enlarge him on bail in Cr. No.26/2022 registered at Doddaballapura Town Police Station for offence punishable under Sec. 5(A), 5(b) of Karnataka SC and ST and other Backward (Reservation of Appointment Act) 1990, Sec. 3(1)(q) of SC and ST (Prevention of Atrocities) Amendment Ordinance 2014 and under Ss. 198 , 196 and 420 of IPC.

(2.) Heard the learned counsel for the appellant, learned counsel for respondent No.2 and learned HCGP for respondent No.1/ State and perused the material on record.

(3.) The prosecution has alleged that though accused No.1 belong to Vokkaliga community, he obtained caste certificate from the Thasildar ie., accused No.2 on 14/8/2013 falsely claiming that he belongs to Bhovi community, which is notified as Scheduled Caste. It is alleged that all the accused have colluded with each other and issued the caste certificate in favour of accused No.1.