AMANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the criminal proceedings pending against him before the Judicial Magistrate, Hanumangarh (hereinafter referred to as 'the trial court') in Criminal Case No. 59/2021, whereby the trial court vide order dtd. 6/1/2022 has attested the compromise for the offence under Sec. 504 IPC, but refused to attest the same for the offence under Sec. 498-A IPC as the same is non-compoundable.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the Police Station Mahila Thana, Distt. Hanumangarh has registered an FIR No. 215/2020 against the petitioner. After investigation, the police filed charge-sheet against the petitioner for the offence under Ss. 498-A and 504 IPC in the trial court, wherein the trial is pending against the petitioner.

(3.) During pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent No. 2 stating therein that both the parties have entered into compromise and the dispute between them has been settled amicably.