S.P. Pathak, J. - (1.) BY this petition under Section 482 Cr.P.C., a prayer has been made by the petitioners to quash the criminal proceedings pending against them for the offence under Section 498A and 406 IPC in the court of Additional Civil Judge (Senior Division) & Additional Chief Judicial Magistrate, Bundi.
(2.) THE facts in brief are that respondent No. 2 Smt. Ekta Vaishnav lodged a written report in the police station Kotwali, Bundi alleging therein that she was maltreated and harassed. It was also alleged that her in -laws used to tease her for demand of dowry. On the report, an FIR was registered in the concerned police station and after completion of investigation charge -sheet was filed. Now, the matter is pending for trial before the learned trial court. An application was moved under Section 320 Cr.P.C. to attest the compromise. The learned trial court finding that the offence under Section 498A IPC was not compoundable, therefore, rejected the application. Hence, this petition has been filed.
(3.) I have heard learned Counsel for both sides.;