PUKHRAJ MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this petition, the petitioner has prayed for quashing of the FIR lodged against him in Crime No. 30/2013 dated 20/12/2013 as also the charge sheet in connection therewith.

(3.) The prosecution case as reflected in the FIR is that the petitioner had obtained employment as Patvari on the basis of the forged caste certificate relating to Meena caste, hence his services were terminated.