RAJESHWAR NATH BHARGAVA Vs. STATE

JUDGEMENT

(1.) IN this petition filed under section 482 Criminal Procedure Code the petitioners seek quashment of FIR No. 390/90 and the criminal proceedings emanating therefrom pending before a Metropolitan Magistrate Short submission advanced by Sh.A.K.Vali for petitioners was that; criminal case is pending for more than 11 years; complainant respondent No.3 has compromised the matter with petitioners and therefore, no fruitful purpose would be served ,by keeping the case alive. IN support of the submission, reliance was placed on a decision in Sh.Mahavir Prashad Quota and another vs. State of National Capital Territory of Delhi and others. 2000 (2) JCC (SC ) 785. It is not in dispute that petitioners stand charged under section 120-B, section 419 read with' section 120-B, section 420 read with section 120-R, section 468 read with section 120-5 INdian Penal Code on 30/01/1997 and some of these offences are not compoundable under section 320 Criminal Procedure Code and are serious in nature. The question of compoundability of non-compoundable offences came to be considered by the Supreme Court in the decision in Ram Lal and another vs. State of Jammu and Kashmir. JT 1999 (1) SC 147 and in paras 3 and 4 it was held;-