PANKAJ SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred on behalf of the petitioners with the prayer for quashing the criminal proceedings pending against them in the Court of Judicial Magistrate, Jodhpur District (for short 'the Trial Court') in connection with Criminal Case No. 165/2017 arising out of FIR No. 41/2015 of Police Station Mahila Thana, Jodhpur whereby, the Trial Court vide order dated 16.1.2020 attested the compromise for the offences punishable under Sections 406 and 323 I.P.C. but refused to attest the compromise for the offence punishable under Section 498-A I.P.C., as the same is not compoundable.

(2.) Brief facts of the case are that the respondent No. 2 filed a complaint on 15.3.2015 against the petitioners for the offences punishable under Sections 498-A, 406 and 323 I.P.C. before the Court concerned and the same was sent for investigation under Section 156(3) Cr.P.C. by the concerned Magistrate. Thereafter, the police registered a case against the petitioners for the aforesaid offences and started investigation. After investigation, the police filed charge- sheet against the petitioners for the above-referred offences before the concerned Court wherein, the trial against the petitioners is pending.

(3.) During the pendency of trial, an application was preferred on behalf of the petitioners as well as the respondent No. 2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated.