BHASKAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This joint Criminal Misc. Petition has been preferred by the complainant-petitioner No.2 as well as the accused-petitioner No.1 with the prayer for quashing the proceedings pending against the petitioner No.1 before the learned Chief Judicial Magistrate, Churu in Criminal Case No.189/2011 (State of Rajasthan v. Bhaskar) arising out of FIR No.268/2010 of Police Station, Kotwali, Churu.

(2.) Brief facts of the case are that on a complaint lodged at the instance of petitioner No.2, the Police Station, Kotwali, Churu, has registered an FIR No.268/2010 against the petitioner No.1. After investigation, the police filed charge sheet against the petitioner No.1 for offence punishable under Sections 406 and 498-A IPC in the Court of the learned Chief Judicial Magistrate, Churu, wherein the trial is pending against the petitioner No.1 for the aforesaid offence.

(3.) During the pendency of the trial, a joint application was preferred on behalf of the complainant-petitioner No.2 as well as the accused-petitioner No.1, while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioner No.1 may be terminated. The learned trial court vide order dated 14.05.2014 allowed the parties to compound the offence punishable under Section 406 IPC, however, rejected the application so far it relates to compounding the offence punishable under Section 498-A IPC.