JITENDRA SADHNANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of the criminal proceedings pending against the petitioner before the court of Additional Chief Metropolitan Magistrate (Economic Offence), Jodhpur Metropolitan in Criminal Case No.550/2010 for the offence under Sections 467, 468, 471, 120-B IPC. Learned Magistrate vide order dated 20.12.2019 permitted the parties to compound the offence under Section 420 IPC only.

(2.) Learned counsel for the petitioners has argued that the complainant-respondent No.2 and the petitioners have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioner for the offences punishable under Sections 467, 468, 471, 120-B IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioners for the aforesaid offences because the same may derail the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No.2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No.2 does not want to press the charges levelled against the petitioners in relation to offences punishable under Sections 467, 468, 471, 120-B IPC.