PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petitions under Section 482 Cr.P.C. has been preferred for quashing of the criminal proceedings pending against the petitioners before the court of Metropolitan Magistrate No. 2, Jodhpur Metropolitan in Criminal Case No. 59/2016 (NCV 1059/2016) arising out of FIR No. 481/2015, Police Station Udaimandir, Jodhpur for offence under Sections 420, 467, 471, 120-B IPC. Learned Magistrate vide order dated 05.07.2019 while partly allowing the application filed by the parties refused to compound the offence under Sections 467, 468, 471, 120-B IPC.

(2.) Learned counsel for the petitioner has submitted that the complainant-respondent No. 2 and the petitioner have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioner for the offences punishable under Sections 467, 468, 471, 120-B IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioner for the aforesaid offences because the same may derail the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No. 2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No. 2 does not want to press the charges levelled against the petitioner in relation to offences punishable under Sections 467, 468, 471, 120-B IPC.