RAJIV SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, the accused-petitioners have approached this Court with a prayer to quash the proceedings in Sessions Case No. 89/2021 pending before the Court of Special Judge SC/ST (Prevention of Atrocities Cases), Udaipur seeking petitioners' prosecution for the offences punishable under Ss. 323, 504, 506 and 452 of IPC and under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'SC/ST Act').

(2.) The brief facts are that on the First Information Report lodged by the complainant-respondent, after investigation charge-sheet for the aforesaid offences was filed against the accused-petitioners and on that basis above said criminal proceedings in Case No. 89/2021 were initiated.

(3.) During the trial, both the parties filed an application under Sec. 320 of Cr.P.C. to permit compounding of the aforesaid offences.