DINESH JANGID Vs. STATE OF RAJ. & ANR.

JUDGEMENT

(1.) APPLICATION No. 11835 dated 14.11.2013 is allowed for the reasons mentioned therein and in the cause title, FIR No. 154/2012 be read in place of FIR No. 54/2012 This Petition has been filed under Section 482 Cr.P.C. against the order dated 7.9.2013 passed by the Civil Judge (JD) Metropolitan Magistrate No. 13, Jaipur Metropolitan in Criminal Case No. 3518/2012.

(2.) HEARD learned counsel for the parties.

(3.) AN application seeking permission from the Court for compounding the offences against the petitioners was filed along with the compromise. Learned Trial Court vide impugned order dated 7/9/2013 accepted the compromise in respect of offence under Section 406 IPC and granted permission to the parties to compound the said offence, but learned Trial Court declined to attest the compromise for offence under Section 498A IPC because as per Section 320 Cr.P.C., said offence is not compoundable.