SAVITHRI @ SAVITHRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under section 439 of Cr.P.C., 1973 to release her on bail in Crime No. 163/2018 of Sira Police Station for the offence punishable under Sections 196, 198, 199, 420 of IPC and also under Section 3(1)(q) of SC and ST (POA) Act, 2015.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) It is the case of the complainant that petitioner though belongs to Brahmin Community, with an intention to get reservation she submitted a false information to the Tahsildar, Sira, stating that she belonged to Nayaka caste of Scheduled Tribe and has obtained a job in Commercial Tax Department at Bengaluru. Thereafter, certificate issued to her has been cancelled by coming to know that she does not belonged to Nayaka caste. It is further alleged that she has cheated the people belonged to Scheduled Caste and Scheduled Tribe and the Government by obtaining the false caste certificate by giving false information and got the job. On the basis of the said complaint a case was registered.