Vijay Bishnoi, J. - (1.) THIS Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred by the petitioner against the order dated 03.07.2014 with the prayer for quashing the proceedings pending against the petitioner before the Additional Chief Judicial Magistrate (CBI Cases), Jodhpur Metropolitan (hereinafter referred to as 'the trial court') in Criminal Regular Case No. 71/2013 (State of Rajasthan vs. Ummed Dan), whereby the trial court has attested the compromise for the offences punishable under Sections 427 and 451 IPC but refused to attest the compromise for the offence punishable under Section 354 IPC as the same is not compoundable.
(2.) BRIEF facts of the case are that on a complaint lodged at the instance of respondent No. 2, the Police Station, Soorsagar, Jodhpur has registered an FIR No. 163/2008 against the petitioner. After investigation, the police filed charge sheet against the petitioner for the offence punishable under Sections 427, 451 and 354 IPC in the trial court, wherein the trial is pending against the petitioner for the aforesaid offence. During the pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent Nos. 2 and 3 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioner may be terminated. The trial court vide order dated 03.07.2014, allowed the parties to compound the offence under Sections 427 and 451 IPC, however, rejected the application so far it relates to compounding the offence under Section 354 IPC.
(3.) THE present Criminal Misc. Petition has been preferred by the petitioner for quashing the said proceedings against him.;