PADMA RAM 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 proceedings pending against him before the Judicial Magistrate, Sirohi (hereinafter to be referred as 'the trial court') in Criminal Original Case No. 1017/2010 (arising out of FIR No. 68/2010 of Police Station Kalandri, District Sirohi), whereby the trial court vide order dtd. 1/11/2021 has attested the compromise for the offence punishable under Sec. 420 IPC but refused to attest the compromise for the offences punishable under Ss. 467, 468 and 471/109 IPC as the same is not compoundable.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the Police Station Kalandri District Sirohi has registered the FIR No. 68/2010 against the petitioner. After investigation, the police filed challan against the petitioner for offences under Ss. 420, 467, 468 and 471/109 IPC in the trial court wherein the trial is pending against the petitioner for the aforesaid offence. During the pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent No. 2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioner may be terminated. The learned trial court vide order dtd. 1/11/2021 allowed the parties to compound the offence under Sec. 420 IPC, however, rejected the application so far as it relates to compounding the offences under Ss. 467, 468 and 471/109 IPC.

(3.) The present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings against him.