FARUKH KHAN Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash and set aside the order dated 22.09.2011, passed by learned Addl. Sessions Judge, Dehradun, in S.T. No. 149 of 2009, State vs Gulam Mohammad and others, under Sections 307, 452, 504, 506 IPC.

(2.) Notice was issued to respondent no. 2. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.