PARIKSHIT RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashing the criminal proceedings pending against them before the Metropolitan Magistrate No. 7, Jodhpur Metro (for short 'the trial court'), arising out of FIR No. 0450/2019 of Police Station Shastri Nagar, Jodhpur City West, whereby the trial court vide order dtd. 30/11/2021 has refused to attest the compromise for the offences under Ss. 380, 34, 451 IPC as the same are non-compoundable.

(2.) Brief facts of the case are that the complainant has submitted a report to the Police Station Shastri Nagar, Jodhpur to the effect that on 18/10/2019, when he was sitting at his jewellery shop, the petitioners came there and asked him to show some gold ornaments, on which, he showed them some gold ornaments, which they snatched and fled away.

(3.) On the said complaint lodged at the instance of respondent No. 2, an FIR No. 0450/2019 at Police Station Shastri Nagar, Jodhpur City West was registered against the petitioners.