KAMLENDER SINGH KURKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - By way of filing a petition under Sec. 482 of Crimial P.C., the petitioner has impugned the order dated 4th June, 2009 rendered by Additional C.J.M. No.4, Jaipur City, Jaipur whereby the learned Judge dismissed the prayer of the petitioner to suspend the proceedings of the case for a period of sever months.

(2.) Heard the learned counsel for the petitioner as also learned Public Prosecutor appearing for the State and learned counsel for respondent No.2 and perused the relevant material on record.

(3.) The learned counsel for the petitioner has canvassed that both the respondent No.2 and the petitioner have entered into a compromise on 150 April, 2009 and as per this compromise the payment of money is required to be made by the petitioner to the respondent No.2 within a period of sever months, as such the proceedings pending in the Court-of Additional C.J.M. No.4 should be stayed. If the proceedings are not stayed, the compromise dated 15th April, 2009 shall lose its effect. The learned counsel has also prayed that in view of compromise dated 15th April, 2009 the proceedings of criminal case No. 1250 of 2008 titled as K.S. Kurki Vs. State may be quashed.