SUDANSHU JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This misc. petition has been filed against the judgment dtd. 18/5/2018 passed by the learned Judicial Magistrate, Jodhpur in Criminal Case No. 59/2015, by which, the learned trial court accepted the compromise for offence under Sec. 406 IPC and refused to accept compromise under Sec. 498-A IPC.

(2.) Learned counsel for the petitioner has argued 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 Ss. 498-A IPC. It is also argued that no useful purpose would be served by continuing the trial against the petitioner for the offences punishable under Ss. 498-A IPC 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. 498-A IPC.