DINESH S/O SHRI RAMCHANDRA Vs. STATE

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the proceedings pending against the petitioners before the learned Principal Magistrate, Juvenile Justice Board, Jodhpur (hereinafter referred to as 'the trial court') in Criminal Regular Case No. 79/2016 whereby, the trial court vide order dated 13.12.2019 has attested the compromise for the offences punishable under Sections 458, 436 IPC, but refused to attest the compromise for the offence punishable under Sections 458, 436 IPC as the same is not compoundable.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2, the Police Station Soorsagar, Jodhpur has registered an FIR No.148/2015 against the petitioners. After investigation, the police filed charge sheet against the petitioners for offences under Sections 458, 436, 427, 447 IPC before the Principal Magistrate Juvenile Justice Board, Jodhpur wherein, the trial is pending against the petitioners for the aforesaid offence.

(3.) During the pendency of the 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.