ANIL MATHEW Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to set aside and quash the impugned order dated 12.04.2010, passed by learned Special Magistrate CBI, Dehradun, as also the judgment dated 02.07.2011, passed by Addl. Sessions Judge / IV FTC, Dehradun.

(2.) Notices were issued to respondent nos. 2 and 3. None has turned up on their behalf.

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