HANUMAN PRASAD & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. Petition ha d been filed under Section 482 Cr.P.C., jointly by the accused persons and the complainant against the order dated 1.6.2009 passed by Judicial Magistrate, Laxmangarh (Sikar) in Criminal Case No.501/2007, whereby the application filed by the petitioners for attestation of compromise and dropping of proceedings of the criminal case for offence under Sections 467, 468, 471 and 120B IPC, had been rejected.

(2.) Perused the impugned order.

(3.) Vide order dated 1.6.2009 the learned trial court attested the compromise for offence under Section 420 IPC but the rest of the offences being non compoundable, the prayer was dismissed.