GANPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioner seeking quashing of the entire proceedings of Criminal Regular Case No.417/2022 pending before the court of learned Additional Chief Judicial Magistrate, Devgarh, Rajsamand.

(2.) Learned counsel for the petitioner submitted that the parties settled their disputes and have arrived at a compromise. The said compromise was submitted before the learned court below by filing an application, however, the learned court below denied to compound the offence punishable under Sec. 363 IPC.

(3.) Learned counsel for the petitioner has placed reliance on the decision of Hon'ble the Supreme Court in the cases of Gian Singh Vs. State of Punjab and Anr. reported in (2012)10 SCC 303]. He therefore prayed that the impugned criminal proceedings pending against the petitioner may kindly be quashed.