MANISH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application (I.A. No. 01/2022) for early listing is allowed. The case is taken up today itself.

(2.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the accused petitioner praying to quash and set-aside the criminal proceedings of Criminal Misc. Case No. 1576/2015 titled as State v. Satish Kumar Meena and others pending before the Additional Civil Judge-cum-Metropolitan Magistrate No. 30, Jaipur Metropolitan for the offence under Ss. 147, 148, 427, 452, 379, 504 IPC arising out of FIR No. 64/2015 registered at Police Station Mahesh Nagar, Jaipur (South).

(3.) Learned counsel for the petitioner submits that compromise has been arrived between the parties and they have settled their dispute. Learned counsel for the petitioner further submits that trial court had attested compromise under Ss. 427, 379 and 504 IPC. Offence under Ss. 147, 148 and 452 of IPC are non-compoundable. So, criminal proceedings pending between them, be set aside.