AJIT SINGH MUNJAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of the criminal proceedings in Criminal Case No. 66A/2017 pending against the petitioners before the Court of Additional Chief Judicial Magistrate, Hanumangarh arising out of FIR No. 209/2003, P.S. Pilibanga, Distt. Hanumangarh for offence under Sections 420, 467, 468, 471, 120-B I.P.C. Learned Magistrate vide order dated 26.6.2019 has verified the compromise to the extent of offence under Section 420 I.P.C. and refused to compound the remaining offences.

(2.) Learned Counsel for the petitioners submits 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 petitioners for the offences punishable under Sections 467, 468, 471, 120-B I.P.C. It is also argued that no useful purpose would be served by continuing the trial against the petitioners 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 petitioners in relation to offences punishable under Sections 467, 468, 471, 120-B I.P.C.