GULAB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners with a prayer for quashing the criminal proceedings pending against them before the Additional Chief Judicial Magistrate No.l, Udaipur (hereinafter referred to as 'the trial court') in Criminal Regular Case No.16907/2015, whereby the trial court vide order dtd. 4/12/2021 has attested the compromise for the offences punishable under Ss. 406 IPC, but refused to attest the compromise for the offence punishable under Sec. 498-A 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 Women Police Station, Distt. Udaipur has registered an FIR No.38/2014 against the petitioners. After investigation, the police filed charge- sheet against the petitioners for offences under Ss. 406 and 498-A I.P.C. in the court of Additional Chief Judicial Magistrate No.l, Udaipur, wherein the trial is pending against them for the aforesaid offences.

(3.) During the pendency of trial, an application was preferred on behalf of the petitioners as well as the respondent No.2 while stating that both the parties have entered into compromise and, therefore, the criminal proceedings pending against the petitioners may be terminated.