HARDWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the criminal proceedings pending against them before the Civil Judge and Judicial Magistrate (First Class), Pilibanga, Distt. Hanumangarh (hereinafter referred to as 'the trial court') in Case No. 535/2009, whereby the trial court vide order dtd. 4/1/2022 has attested the compromise for the offence under Sec. 420 IPC, but refused to attest the same for the offence punishable under Sec. 467, 471 and 120-B IPC as the same are non-compoundable.

(2.) Brief facts of the case are that the respondent No. 2 has filed a complaint before the trial court against the petitioners and others regarding some land dispute. On receiving the complaint, the police commenced investigation in the matter and after completing the investigation has filled charge-sheet against the accused persons for the offence under Sec. 420, 467, 471 and 120-IPC in the trial court.

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