NATHARAM ALIAS NATHMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 528 BNSS (482 CrPC) has been preferred by the petitioner with the prayer for quashing criminal proceedings pending against the petitioners before the court of learned Additional District Judge (Women Atrocities), Jodhpur in Case No.50/2021, titled as "State Vs. Nathram @ Nathmal & Anr.", (arising out of FIR No.91/2021, registered at Police Station Dangiyawas, Jodhpur), whereby the learned trial court vide order dtd. 20/2/2026 has attested the compromise under Ss. 341, 323, 325 and 406 IPC, however, refused to attest the compromise to the extent of offence under Ss. 498-A, 341, 323, 406/34, 324, 325, 326, 307 IPC and Sec. 4/25 of Arms Act, as the same being non-compoundable.

(2.) Learned counsel for the petitioner submits that compromise has been arrived at between the parties and the matter has been settled amicably.

(3.) Learned counsel for the private respondents does not dispute the factum of compromise arrived at between the parties.