- (1.) This petition under Section 482 Cr.P.C. seeks quashing of supplementary charge sheet dated 26.04.2010 filed in FIR No.640/2005 dated 16.07.2005 under Sections 406, 409, 420, 467, 471, 120B IPC; as well as the summoning order dated 12.07.2010 passed by the A.C.M.M. passed in that FIR; qua the petitioners, on the ground that the matter has been amicably settled between the petitioners, who are arrayed as the accused; and the complainant / respondent No.2 herein.
(2.) Issue notice.
(3.) Mr. O. P. Saxena, Additional Public Prosecutor for the State, and Mr. Duggal, Advocate for the second respondent / complainant, accept notice.;