RAMU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred against the order of cognizance dtd. 30/4/2009 as well as order dtd. 14/5/2019 passed in Criminal Case No. 487/2009 arising out of FIR No. 41/2007, P.S. Phalodi for offence under Ss. 420, 467, 468, 471, 120-B IPC. Learned Magistrate vide order dtd. 14/5/2019 refused to compound the offence under Ss. 467, 468, 120B IPC.

(2.) Learned counsel for the petitioner has argued that the complainant-respondent No. 2 and the petitioners 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 Ss. 467, 468, 120B 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 Ss. 467, 468, 120B IPC.