MAHESH TIMMAPPA MOGER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C. seeking to quash the complaint, FIR and charge sheet filed against him, pending on the file of the Court of Prl. District and Sessions Court, Uttar Kannada, Karwar in SC No.54/2020 for offences punishable under Ss. 198, 420 and 511 of IPC and under Sec. 3(1)(q) of SC and ST (Prevention of Atrocities) Amendment Act, 2015

(2.) Heard the learned counsel for petitioner and learned counsel appearing for respondents and perused the material on record.

(3.) It is alleged that the petitioner belongs to Mogera Caste coming under backward Class-I, but obtained a false caste certificate from the Tahasildar, Bhatkal on 11/7/2007, claiming to be a member of Scheduled Caste and taking advantage the same, got selected to the post of a Constable etc.