Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the prayer for quashing the proceeding pending against them in the Court of Additional Metropolitan Magistrate No. 5, Jodhpur Metropolitan in Criminal Case No. 2363/2008 (State of Rajasthan v. Sumnesh & Anr.) for offence punishable under Section 498-A l.P.C.
(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the Police Station, Mahila Thana, Jodhpur has registered and F.I.R. No. 165/1999 dated 23.9.1999 against the petitioners. After investigation, the police filed challan against the petitioners for the offence punishable under Sections 498-A and 406 l.P.C. in the Court of Additional Metropolitan Magistrate No. 5, Jodhpur Metropolitan, wherein the trial is pending against the petitioners for the aforesaid offences.
(3.) During the pendency of the trial, an application was preferred on behalf of the respondent No. 2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated. The Additional Metropolitan Magistrate No. 5, Jodhpur Metropolitan vide order dated 18.12.2013 allowed the parties to compound the offence under Section 406 I.P.C., however, rejected the application so far it relates to compounding the offence under Section 498-A l.P.C.;