SHAMIM BANO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . The Applicants challenge registration of First Information in Crime No.22 of 2007 with City Chowk Police Station, Aurangabad, for the offences punishable under Sections 420, 468, 471 read with 34 of the Indian Penal Code.

(2.) IT is submitted that the Applicant No.1 claims to be belonging to "Tadvi Pathan", Scheduled Tribe. Her caste certificate was invalidated by the Scrutiny Committee by order dated 28th April, 2006. The First Information Report is filed by the Circle Officer of Aurangabad Tahsil Office on the direction of Tahsildar. It was registered at Crime No.22 of 2007 with City Chowk Police Station, Aurangabad.

(3.) WE have perused the reply filed by the Assistant Police Inspector, City Chowk Police Station, Aurangabad. The deponent contended that caste claim of the Applicant No.1 was invalidated by the Scheduled Tribe Caste Certificate Scrutiny Committee, Aurangabad. Copy of the order passed by the Scrutiny Committee is placed on record.