RATAN MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of proceedings arising out of FIR No. 239/2013 registered at Police Station Nahargarh, Jaipur (North) for the offences under Ss. 143, 323, 341 and 452 IPC.

(2.) Petitioners Ratan Meena and Jatan Meena @ Rohit Meena and complainants Gopal Singh Meena and Manish Meena are present in person. They have stated that after the charge-sheet was filed, the trial is in progress. They have drawn attention of this Court to the order dtd. 4/2/2019 passed by the trial court, whereby the compromise was accepted qua offences under Ss. 323 and 341 IPC as the said offences are compoundable but rejected the same qua offences under Ss. 143 and 452 IPC. The order dtd. 4/2/2019 passed by the trial court reads as under:-

(3.) Yesterday also, parties were present in the court and this Court had passed the following order:-