BABBAN SINGH RAJAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 Cr.P.C. for quashing of criminal proceedings pending against the petitioners in case No.481/2005, titled State Vs. Babban Singh in the court of Additional Chief Judicial Magistrate No.6, Jaipur City for offences under Ss. 420, 467, 468, 471 IPC on the basis of compromise entered between the parties.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the challan under Ss. 420, 467, 468 and 471 IPC was filed against the petitioners. On the basis of compromise arrived at between the parties, the petitioner has been acquitted of the charge under Sec. 420 IPC, but the trial has been directed to be continued for remaining offences of Ss. 467, 468 and 471 IPC. Being personal dispute mainly of civil nature, it would be abuse of process if the trial is allowed to be continued. Hence to meet the ends of justice, the proceedings in this case deserve to be quashed.