Vijay Bishnoi, J. - (1.) THIS Criminal Misc. Petition has been preferred by the petitioners with the prayer for quashing the proceedings pending before the learned Judicial Magistrate, Rawatsar in Criminal Case No. 761/2013 (State of Rajasthan Vs. Kalawati & Ors.) for the offence punishable under Sections 467, 468, 471 and 120 -B IPC.
(2.) BRIEF facts of the case are that on a written complaint filed at the instance of respondent No. 2 before the Judicial Magistrate, Rawatsar, the Police Station, Rawatsar registered an FIR No. 303/2012 against the petitioners. After investigation, the police filed charge sheet against the petitioners for offence punishable under Sections 420, 467, 468, 471 and 120 -B IPC in the Court of Judicial Magistrate, Rawatsar wherein the trial is pending against the petitioners for the aforesaid offence. During the pendency of the trial, an application was preferred on behalf of the petitioners as well as 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 learned trial court vide order dated 29.03.2014 allowed the parties to compound the offence punishable under Section 420 IPC, however, rejected the application so far it relates to compounding the offence punishable under Sections 467, 468, 471 and 120 -B IPC.
(3.) THE present Criminal Misc. Petition has been preferred by the petitioners for quashing the said proceedings against them.;