MITHUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.4431/2019 is filed by petitioner-accused No.2 and Crl.P.No.1104/2019 is filed by petitioner-accused No.3 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.28854/2018 registered by the Vidhana Soudha Police Station in Crime No.65/2017 for the offences punishable under Ss. 420 , 471 , 472 , 465 , 468 read with Sec. 34 of IPC, now pending on the file of VIII Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) Heard the arguments of learned counsel for both the petitioners and learned High Court Government Pleader for the State.

(3.) The case of the prosecution is that both petitioners were said to be selected for the post of Assistant Lecturer in Government College by the Education Department and they said to be produced marks card obtained from the Private University from the State of Sikkim. When those marks cards were sent for verification, it were found fake, therefore, the complaint came to be lodged against them and also other accused persons. After investigating the matter, the Police filed the charge-sheet which is challenged.