PAWANSINGH KAMALSINGH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for respondents. Admit. By consent of parties, taken up for final disposal forthwith.

(2.) By this application, applicant questions FIR No. 3062/2006 registered with respondent no. 1 and proceedings in criminal case no. 213 of 2009 pending on the file of the Judicial Magistrate, First Class, Motala, District Buldana for the offence punishable under Section 11 (1) (a) of the Maharashtra Scheduled Castes, Scheduled Tribes, De notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes & Special Backward Category (Regulation of issuance and Verification of) Caste Certificate Act, 2000.

(3.) Learned counsel for the applicant contends that the applicant was appointed as nominee of a freedom fighter and applicant never claimed his appointment on the basis of his caste nor he furnished caste certificate for getting the appointment.