MOHD YUSUF Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') has been filed for quashing the order dated 10.04.2009 in Case No.1162 of 2017, State vs. Yusuf, passed by Ist Additional Civil Judge (J.D.)/Judicial Magistrate, Roorkee, District Haridwar on the basis of amicable settlement between the parties.

(2.) In the instant case F.I.R. was lodged under Sections 409 and 420 I.P.C. on 12.04.2008. After investigation, a final report was submitted in the matter but the court while rejecting the final report summoned the petitioner to answer the accusation under Sections 465 and 468 I.P.C. The order rejecting the final report recorded that Investigating Officer had found that the matter was earlier got investigated by Lokayukt and nothing was found in it.

(3.) Today leaned counsel for the parties informed that the parties have amicably settled the dispute.