RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS misc. petition u/s. 482 Cr.P.C. has been filed for quashing of the proceedings pending before the Court of Civil Judge (Junior Division) and Metropolitan Magistrate No. 13, Jaipur Mahanagar, Jaipur in Criminal Case No. 418/2011 (State Vs. Rajkumar @ Raju @ Nari Ashwani) and for modification of the order dated 23/07/2012 passed by the said court refusing to attest the compromise for offence u/ss. 467, 468, 471 and 120B IPC.

(2.) THE facts giving rise to the filing of this petition in brief are that complainant -respondent No. 2 submitted a criminal complaint against the petitioner in the court of Chief Judicial Magistrate, Jaipur for offence u/ss. 420, 467, 468, 471 and 120B IPC, which the court below has sent to the Police Station Manak Chowk, Jaipur u/s. 156(3) Cr.P.C. for investigation. Consequently, the first information report being FIR No. 301/2010 came to be registered against the petitioner at the same police station for the aforesaid offences. Thereafter, the parties entered into compromise and consequently, complainant -respondent No. 2 submitted an application/compromise in the said court for attesting the compromise for offences u/ss. 420, 467, 468, 471 and 120B IPC. Though, the court below has attested the compromise for offence u/s. 420 IPC but declined to attest the compromise for rest of the offences viz. 467, 468, 471 and 120B IPC, vide order dated 23/07/2012 (Ann. 2). Hence, this petition.

(3.) BOTH the parties are present in person in token of the compromise having been taken place between them. They have also appended their signatures in the court file and have been identified by their respective counsel.