HULUVADI G.RAMESH, J. - (1.) SRI B. Balakrishna, learned High Court Government Pleader is directed to take notice on behalf of the Respondent.
(2.) PETITIONER has sought for an order to quash the proceedings in FIR No. 396 of 2008 initiated by the Ulsoor Gate Police Station, Bangalore. The said FIR was filed against the Petitioner alleging that she obtained a false Caste Certificate from the Tahsildar as "Kaadu Kuruba of Scheduled Tribe" and after obtaining the said certificate, by producing the same, she joined the services in the Department of Women and Child Welfare Development in the year 1981. Thereafter, on verification, it is found that the Petitioner does not belong to 'Kaadu Kuruba of Scheduled Tribe', but originally belongs to 'Kuruba' community which falls under OBC and the disciplinary proceedings were initiated against her. Therefore, a case was also filed against her for the offences punishable under Sections 196, 198 and 420 of the Indian Penal Code, 1860 and also under Section 3(1)(ix) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(3.) HEARD .;