PRAKASH AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This criminal miscellaneous petition has been filed by the accused Prakash and the complainant Smt. Beena jointly under. Sec. 482 Crimial P.C. for quashing the proceedings in Criminal Case No. 382/2004 State Vs. Prakash pending before Civil Judge (Jr. Div.) and Judicial Magistrate, First Class, Todabhim District Karauli. The accused petitioner Prakash is represented by Mr. Dharamveer Tholia, Advocate and the complainant petitioner Smt. Beena is represented by Shri Ramavtar Bochalia, Advocate. Both the petitioners have appeared before this Court on 21.5.2008.

(2.) The facts in brief are that the petitioner Prakash is facing trial for offences under Sections 498A, 406 I.P.C. The petitioners filed an application in the trial Court for compromising the matter but the same was dismissed by the trial Court on the ground that the offences were not compoundable. Hence, the petitioners have filed this petition.

(3.) Learned counsels appearing for the petitioners submit that a compromise has been reached between them and they do not want to continue the proceedings in the trial Court any more.