HANUMAN RAM Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the order dated 10.02.2014 and proceedings pending before the learned Metropolitan Magistrate No.2, Jodhpur, in Criminal Regular Case No.2/2013 for the offence punishable under Section 498-A IPC.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2, the concerned police station after investigation, filed charge sheet against the petitioner for offence under Sections 498-A, 406 and 323 IPC in the Court of Metropolitan Magistrate No.2, Jodhpur, wherein the trial is pending against the petitioner for the aforesaid offence. During the pendency of the trial, an application was preferred on behalf of the respondent No.2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioner may be terminated. The learned trial court vide order dated 10.02.2014 allowed the parties to compound the offence under Sections 406 and 323 IPC, however, rejected the application so far it relates to compounding the offence under Section 498-A IPC.

(3.) The present Criminal Misc. Petition has been preferred by the petitioner for quashing the said proceedings against him.