NAND KISHOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the charge -sheet dated 22.04.2008 as well as the entire proceedings of Criminal Misc. Case No. 1623 of 2013, captioned as State vs. Nand Kishor, under Sections 420, 467, 468 and 471 of IPC, pending before the Court of Chief Judicial Magistrate, Rudrapur, Udham Singh Nagar.

(2.) A charge -sheet was submitted against the accused - applicant for the offences punishable under Sections 420, 467, 468 and 471 of IPC. Cognizance was taken on the charge -sheet and the accused -applicant was summoned to face the trial. Aggrieved against the same, application under Section 482 Cr.P.C. was filed.

(3.) THE dispute relates to preparation of a forged application under Section 156(3) Cr.P.C. and procurement of fake loan from the bank. The parties stated that the said dispute has been settled amicably and the respondent no. 2 has no grievance left against the applicant.