CAPTAIN ARVIND KAMBOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., 1973 the applicant seeks to quash the impugned order dated 07.04.2017, passed by learned Additional Chief Judicial Magistrate, Haridwar in Misc. Case No. 110 of 2017, Vijay Kumar Kushwaha v. Unknown, whereby the reinvestigation has been directed.

(2.) Respondent no. 2 lodged an FIR against the applicant and some others, for the offence punishable under Sections 420, 467, 468, 471, 409 and 120-B of IPC. A Final Report was submitted by the Investigating Officer as below:

(3.) Learned Additional Chief Judicial Magistrate, Haridwar by a detailed order dated 07.04.2017 accepted the Protest Petition and directed SHO, Kotwali for further investigation [In terms of Section 173(8) Cr.P.C., 1973]. Aggrieved against the same, present C-482 Cr.P.C. petition has been filed.