HUCHURAYA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In both the petitions, petitioners claimed that, the case has been registered against them in Crime Nos. 144/1989 and 119/1989 for the offence punishable under Sections 198, 420 of IPC r/w Sections 3(1)(ix) of the SC/ST (Prevention of Atrocities) Act, 1989.

(2.) The allegation against the petitioners is that, they had produced false caste certificate. Based on which they had sought for service benefits. It is submitted that, Government has issued a Notification dated 11- 3-2002 inter alia dropping the prosecution in respect of the allegation of production of false caste certificate seeking the service benefits subject to surrender of caste certificate, and not claiming any benefit under the same.

(3.) Learned counsel for the petitioners submitted that, petitioners have surrendered the caste certificate and they are not making any claim or benefit under the reserved category.