CHAND KANWAR Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the complainant-Petitioners, learned Counsel for the non-Petitioners 2 and 3 and the learned Public Prosecutor.

(2.) This misc. petition has been filed under Section 482 Code of Criminal Procedure for quashing the criminal proceeding pending before the court of Judicial Magistrate No. 2 Jaipur District Jaipur and against the order dated 15.2.2010 passed by Judicial Magistrate No. 2 Jaipur District Jaipur in Criminal case No. 28 of 2009 wherein the application filed by the Petitioners for compounding the offence under Section 498 A IPC dismissed on the ground that it is not compoundable.

(3.) Respective advocates with their clients are present today and by this petition they urged that their application for compromise may be accepted.