VIJIT MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 of the Code of Criminal Procedure, 1973, the accused-petitioners have approached this Court with a prayer to quash the proceedings pending before the learned Special Additional Chief Metropolitan Magistrate (PCPNDT Act Cases), Jodhpur Metropolitan in Criminal Case No.61/2019 for the offences punishable under Ss. 498-A and 406 of the Indian Penal Code mainly on the ground that the parties have entered into compromise and amicably settled their dispute and now no dispute remains between them.

(2.) The brief facts are that on the First Information Report lodged by the complainant-respondent, after investigation chargesheet for the aforesaid offences was filed against the accusedpetitioners and on that basis above, said criminal proceedings in Case No.61/2019 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.