JAGADISH L. Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The Registrar of City Civil Court, Bengaluru had given a first information on 13/7/2008 before the Ulsoor Gate Police on which basis Crime No.184/2008 came to be registered for the offences punishable under Ss. 471, 472, 420, read with Sec. 34 of IPC.

(3.) The essential allegations made in the said complaint is that the petitioner had made use of a false and fabricated marks card to apply for a job advertisement by the complainant and had secured the job on the gain of such false and fabricated documents. The petitioner had filed an application for discharge before the Trial Court, which came to be dismissed. The petitioner thereafter filed a revision petition in Crl.R.P.No.541/2017 which also came to be dismissed. Challenging the same, the petitioner is before this Court seeking for the aforesaid reliefs.