SURENDRA Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This Criminal Misc. Petition has been preferred by the petitioner with the prayer for quashing the order dated 3.3.2014 passed by the Judicial Magistrate (First class), Rawatsar, District Hanumangarh in Criminal Case No. 170/2008 (State v. Surendra) , whereby the Judicial Magistrate has rejected the compromise application and denied to quash and set aside the Criminal Proceedings, which is initiated against the petitioner on the basis of F.I.R. No. 7/2008 dated 5.1.2008 of Police Station, Rawatsar, District Hanumangarh for the offence punishable under Sections 467, 468 and 471 I.P.C.

(2.) Brief Facts of the case are that on a complaint lodged at the instance of respondent No. 2, the Police Station, Rawatsar, District Hanumangarh, has registered an F.I.R. No. 7/2008 against the petitioner for offence under sections 420, 467, 4 68 and 471 I.P.C. After investigation, the police filed charge sheet against the petitioner for offence under sections 420, 467, 468, 471 and 408 I.P.C. in the Court of Judicial Magistrate (First class), Rawatsar, District Hanumangarh, wherein the trial is pending against the petitioner for the aforesaid offence.

(3.) 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 Judicial Magistrate (First Class), Rawatsar, District Hanumangarh vide order dated 3.3.2014 rejected the application so far it relates to compounding the offence under Sections 467, 468, 471 and 480 I.P.C. and the same are not compoundable.