KARAN PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition under Sec. 482 of the Code of Criminal Proceeding, 1973 has been preferred on behalf of accused-petitioners with a prayer to quash the criminal proceedings pending against them before the Court of Additional Sessions Judge, No.1, Kishangarh, District Ajmer (for short 'the trial Court') in Sessions Case No.12/2021 (State of Rajasthan & Others Vs. Karan Pratap Singh & Others) arising out of F.I.R. No.166/2020 registered at Police Station Arai District Ajmer, whereby the trial Court, vide its order dtd. 16/3/2021, attested the compromise for offences punishable under Ss. 341, 323 and 342/34 of I.P.C., but refused to attest the compromise against the petitioners for offences punishable under Ss. 324, 365, 459, 307 and 326 read with Sec. 34 of I.P.C., as the same are noncompoundable.

(2.) Facts of the present case, in brief, are that an F.I.R. bearing No.166/2020 has been lodged at Police Station Arai District Ajmer for offences punishable under Ss. 143, 323, 342, 354 (B), 365 and 458 of I.P.C. Thereafter, Police registered a case against the petitioners for the aforesaid offences and started investigation. After a thorough investigation, Police filed charge-sheet against the petitioners for offences punishable under Ss. 323, 342, 365, 326, 324, 459, 307, 341 and 34 of I.P.C. before the concerned Court. The trial Court framed charges for the aforesaid offences against the petitioners and commenced trial.

(3.) During the pendency of trial, an application was preferred on behalf of the petitioners as well as complainant/respondent Nos.2 to 6 stating therein that both the parties have entered into a compromise and, therefore, the proceedings pending against the petitioners may be dropped.