RAJENDRA SINGH Vs. STATE OF RAJASTHAN AND ORS

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the proceedings pending against the petitioner before the Judicial Magistrate, First Class, Devgarh, District Rajsamand (hereinafter referred to as 'the trial court') in Criminal Case No. 365/2013 (State v. Rajendra Singh), whereby the trial court vide order dated 24.04.2015 has refused to attest the compromise for the offence punishable under Section 498-A IPC as the same is not compoundable.

(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the FIR No. 189/2013 was registered at Police Station, Devgarh, District Rajsamand against the petitioner. After investigation, the police filed charge sheet against the petitioner for offence punishable under Section 498-A IPC in the trial court wherein the trial is pending against the petitioner for the aforesaid offence. During the pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent No. 2 while stating that both the parties have entered into compromise and are living together happily and, therefore, the proceedings pending against the petitioner may be terminated. The trial court vide order dated 24.04.2015 has refused to attest the compromise for the offence punishable under Section 498-A IPC.

(3.) The present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings pending against him.