CHAMPA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Section 482 Cr.P.C. has been filed against the judgment dated 31.10.2019 passed by the learned Additional Sessions Judge No. 1, Rajgarh, District Churu in Criminal Revision Petition No. 60/2019, whereby the learned Sessions Judge dismissed the revision petition filed by the petitioner and affirmed the order dated 27.01.2010 passed by the learned Additional Chief Judicial Magistrate, Rajgarh, District Churu in Criminal Case No. 64/2010, vide which, the learned trial court took cognizance against the petitioner for offence under Sections 467, 468, 471, 420 IPC and issued against warrant against him.

(2.) Learned counsel for the petitioners has submitted 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 Sections 467, 468, 471, 420 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. A copy of the compromise dt. 31.10.2019 has been placed on record.

(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, 420 IPC.