- (1.) Perusal of the order-sheet records that despite several orders, notices issued to opposite party no.2 has not been returned back after service nor any body has appeared on his behalf till date.
(2.) Learned counsel for the applicant states that since the impugned first information report had been lodged in the official capacity by the first informant/opposite party no.2 and probably, he must have retired from service, notice issued to opposite party no.2 has returned back at all times.
(3.) This application under Section 482 Cr.P.C. has been filed to quash the charge-sheet dated 20th August, 2008 in Case No. 7710 of 2008 arising out of Case Crime No. 457 of 2008, under Sections 420, 468, 467 and 471 I.P.C., Police Station-Quarsi, District-Aligarh.;