LAL CHAND Vs. SMT. MANJU AND ANOTHER

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the proceedings pending against the petitioners before the Judicial Magistrate, First Class, Sojat District Pali (for short the Trial Court' hereinafter) in Criminal Case No. 134/2010 (State v. Lal Chand and Ors.) arising out of F.I.R. No. 71/2010 of Police Station Sojat City, District Pali.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 1, the Police Station, Sojat City, District Pali has registered an F.I.R. No. 71/2010 against the petitioners. After investigation, the police filed charge sheet against the petitioners for the offence under Sections 498A, 406 and 323 I.P.C. in the Trial Court, wherein the trial is pending against the petitioners for the aforesaid offence.

(3.) During the pendency of the trial, an application was preferred on behalf of the petitioners as well as the respondent No. 1 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated. The learned Trial Court vide order dated 23.4.2012, allowed the parties to compound the offence under Sections 406 and 323 I.P.C., however, rejected the application so far it relates to compounding the offence under Section 498a I.P.C.