BASAYYA SINDANKERI Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Petitioner has sought for quashing of criminal proceedings registered against him in C.C. No. 4188/2014 by Brahmapur Police Station, Gulbarga, for the offences punishable under Ss. 198, 420, 465, 468 and 471 of IPC.

(2.) I have heard the arguments of Sri Shivanand Patil, learned Advocate appearing for petitioner and Sri Maqbool Ahmed, learned High Court Government Pleader appearing for respondent No. 1 -State. Since respondent No. 2 is served and unrepresented, learned High Court Government Pleader has assisted the Court in disposing of the matter.

(3.) Sum and substance of prosecution case is that Police Inspector of Directorate, Civil Rights Enforcement Cell, Kalaburagi, had filed a complaint against petitioner alleging that Caste Verification Committee had referred the application of petitioner to Civil Rights Enforcement Cell to ascertain petitioner's caste and on verification and investigation, it was found that petitioner belonged to Jangama caste which was verified from his school records and it has been indicated therein that petitioner as 'Hindu', 'Hindu Lingayat', 'Beda Jangama' at different levels of his study. It was further alleged that petitioner had availed a caste certificate from the Tahsildar, Gulbarga, on 18.11.1988 and said Tahsildar had denied issuance of such certificate and as such, complainant alleged that petitioner had obtained false caste certificate by proclaiming himself as belonging to 'Beda Jangama -Scheduled Caste', and based on said caste certificate he had secured employment in BEML, Mysore and thereby he has cheated the government.