ABDUL SALEEM Vs. STATE

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the criminal proceedings for offences under Ss. 467, 468, 471 and 120-B of IPC are pending against them before the Chief Judicial Magistrate, Jodhpur (hereinafter to be referred as 'the trial court') in Criminal Case No. 269/2011 (arising out of FIR No. 10/2006 of Police Station Sadar Kotwali, District Jodhpur).

(2.) During the pendency of the trial, a compromise application was preferred on behalf of the parties while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated. The trial court vide order dtd. 19/6/2018 refused to allow the parties to compound the offences punishable under Ss. 467,468, 471 and 120-B of IPC.

(3.) The present criminal misc. petition has been preferred by the petitioners for quashing the said proceedings against them.