Sri P Vanaraju @ Vandaiah vs State Of Karnataka on 4 December, 2009

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Karnataka High Court

Sri P Vanaraju @ Vandaiah vs State Of Karnataka on 4 December, 2009

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATA KER AT BANGALORE5-.>
Dated this the 4"' day of December, 2609  .

Before

THE H()N'BI.E MR JUSTICE HUI,-U'VA'DI C;    it

Crimimzl Petition 548-31] 

Between:

Sri P Vanaraju @ Vandaizih, 54 yrs

S/o Papanna, Rla # 267, 1 Cross   i

7"' Main, Industri:1iTown, Rajaj1'im;giar  V   a _

Bangaiore 560 044  A      " --. Petitioner

(By Sri D S Ra:nach;;:1tiij§1i?,eddjg/i 
And: i H L

1 Statevof--v}<;1rxi1a+t2'1l<.iii:~;V; by   i it

Sangaynzigar' zioiice tation',~.Bzmgai--ore

Project Di'1'ecto'r; Bioiog'icztE"Cn~i1tro1

Indian Conncivl ()f'AgV1'iCE3'!1,L!"E'.i~11 Research

Be.li_ary Road, Vi-" B_#- 24'91,i'~§A Farm Post

ﬁebbzil. Bangnaioife 560 024 Respondents

l\)

*-.1(B},«3riia e_§i:{3igrt_gi:n_a, op)

   Petition is filed under S482 of the Cr.PC praying to
quash the proceedings iaunched against the petitioner in CC 26064./2006 by the

 _ 'V111 Addi.cMa__v:, Bangaiore, etc.

 4  A' ' T.his Crimina} Fetition coming on for Admission this day, the Court
" _rna.de..th€ foliowing:



ORDER

Goveinmeiit Plender to take notice.

Petitioner has sought for quushing the proceedings pen'diinug.___ii'n.j' 26064/'20()6 before the V111 Addl.CME\/i. Bang_z.tloi'e and aisqgae 't§.igie:_aaiee 7.9.2009 passed therein.

Heard the counsel representing the parties._ Petitioner obtained Caste Certit'icut-e"o--n_3- 7:1-9_79 sta'tiing..that' he belongs to Kaclukurtiha community whichiisi tische_dii~ied tiiiberi.VTherez1fter, on the basis on the caste-.Vceitificaite.ohtétined',«._he..w;is .tipp0in{€d at Clerk in the indian Institute of HortieuEturi:E.Re.s:e;trch..glu'i'i:ig E982. On verification. it was found by the Caste VCl'l"!:i~4ILtlViOflV C()i;{x,1_11iVi't'$.C, that he belongs to Kuruba community .-"mid notV_"'t'x'5;:idul_<urtiba coniiriii__i_1__ityv and accordingly, prosecution was sought to be iiziulicghed.Vatg:»tinsi. 't.he*;1etitioiter. However, in the meanwhile, due to certain cieve~3o;i)';--11VcntVs' efXei_npI_'iiiVg such of the persons who obtniiied certificate and V ezvailedthe l:_eiic~fi«:'s, from prosecution, benefit has been extended to those it persons who.Vh_;i've obtained false certificate by returning those certificate to the W ' lt'h;a_Apt11"-pose gotf getting it e:ti'i'e'elled. However. it is made clear, petitioner is imafr T'c1l}SllCl£i1'i1lS() and get it cancelled with El direction to Wl{hCl1'E.1W the prosecution lau nchetl.

G()Vi).i'i"ll'ﬂCT'l{ Order dated ll.3.3()()2 proclueetl at £1nC'1'lXLlI'{§"[ﬂ:'(l_ei";~l,Q{S that the prosecution luunc lied against those persons who .

the caste certificate though they do not belong the various provisions of the EPC and the (.'()F'llC.Ql']1€:d' kept in abeyance and later, decided to witlhdrztw the eases. In View of the same. pe_tii'io1iei'.' is _:1ls'o«._enVtit'l»:d for the said benefit accrued under the notification. HH0_W'e\=Ve1r.vl_il'{he gietitioji-e_r.l-has not surrendered the eertil'icat:e ob_tzii1ieci'.7.it--«.i_stor l1iin't0_sun:entle1' the same and get it ezmce.lled. At" tl1is.jtmett1re._it'is.;li'e~,stibm1ssion of the petitioner's counsel. the certificate is with the lEiT!.§)lf'~.)y€.i",. ltsis for the employer to return the seine for e:n;itl'er.lj 'fort ben¢'m- of furtliet' promotion on the basis of the original c'ertifEez-tie p1't)ciu'ced iii respect of l)'¢'iL"l<W.'dl'Cl classes. WVW Petition is ztléowcd. ilnpuglicd p1'()cecciings and the Qrcfcr p21sse.d therein pending before the Viii AddE.CE\r1E\-'1. Bangzzlom in CC 26064 2006 is qmsileci. G0vc.rn1nent Pleadcr to file memo of appearance within i'q.L1i;--wéc1§'s;T, '2.


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