WAKIL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing of the First Information Report of Schedule Castes/Schedule Tribes Case No. 41 of 2000 (G.R. No. 09 of 2000) instituted in the year 2000, alleging therein that the petitioner has wrongly declared himself to belong to the member of Scheduled Tribes and, therefore, is liable to be prosecuted under Sections 499, 420, 465, 468, 471, 120B of the Indian Penal Code and the provisions of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act.

(2.) THE petitioner was appointed in the police services in the year 1976 on the basis of a caste certificate showing him to be KHARWAR issued in the year 1973.