NITIN MAHESHWARI Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the proceedings lending against the petitioners before the Additional Metropolitan Magistrate Jo. 2, Jodhpur in Criminal Case No. 117/2012 (State of Rajasthan v. Nitin 'Jlaheshwari and Ors.) for the offence under Section 498a 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, Mahila Thana, Jodhpur has registered an F.I.R. No. 277/2011 against the petitioners for offence punishable under Sections i06 and 498-A I.P.C. After investigation, the police filed charge-sheet against the petitioners in the Court of Additional Metropolitan Magistrate No. 2, Jodhpur, therein the trial is pending against the petitioners for the aforesaid offences.

(3.) During the pendency of the trial, the parties have entered into a compromise and settle their disputes. On 19.12.2013 an application is filed on behalf of the petitioners as well as the respondent No. 2 while stating that both [he parties have entered into compromise and, therefore, the proceedings (lending against the petitioners may be terminated. The learned Trial Court vide order dated 19.12.2013 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.