MUKESH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for quashing of criminal proceedings pending against the petitioners in Cr. Case No.572/2018, State v. Mukesh Chaudhary and others, in the court of Additional Chief Judicial Magistrate No.6, Jaipur City, Jaipur arising out of FIR No.186/2014, registered at Police Station Moti Dungari, Jaipur City East for offence under Sections 143, 341, 323, 427, 384 and 379 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 petitioners submits that the challan under Sections 341, 323, 427, 147, 148 and 149 IPC was filed against the petitioners. On the basis of compromise arrived at between the parties, the petitioners have been acquitted of the charges under Sections 323, 341 and 427 IPC, but the trial has been directed to be continued for remaining offences of Sections 147, 148 and 149 IPC. Being personal dispute, 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.