B.K.SIDDARAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused has filed this petition under sec. 482 of Cr.P.C. to quash the criminal proceedings in Crime No.6/2016 dtd. 25/1/2016 for the offences punishable under sec. 196 , 198 , 420 of IPC and Sec. 3(1) (9) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act ) registered by the Brucepet P.S. of Ballari.

(2.) It is the case of the petitioner that based on the complaint filed by one G. Somashekhar, Police Inspector, Civil Rights Enforcement Directorate, a case in Crime No.6/2016 is registered against him alleging that though he belonged to Kuruba Community, he obtained a caste certificate as though he belongs to Kadu Kuruba (ST) and secured appointment in Bank of Baroda, which was reserved for a person belonging to Kadu Kuruba community. The said certificate is cancelled by the Tahsildar on 4/3/2010. Being aggrieved by initiation of criminal proceedings, petitioner is seeking quashing of the said proceedings.

(3.) Respondent No.1 has appeared through learned HCGP. On the other hand, respondent No.2 appeared through Sri. C. Jagadish, learned counsel.