Jitendra Ray Goyal, J. - (1.) A joint petition under Section 482 Cr.P.C. has been filed by Smt. Mamata Devi, Mahesh Kumar, Devaki Nandan, Shri Hanuman Prasad and Smt. Panchi Devi for quashing the criminal proceedings of criminal case No. 187/2003 pending before the Court of Additional Chief Judicial Magistrate No. 1, Jaipur District, Jaipur arising out of the F.I.R. No. 226/2003 registered at Police Station Chakasu for the offence under Section 498-A & 406 IPC on the ground that they have entered into a compromise.
(2.) Briefly narrated the facts of the case are that complainant-petitioner No. 1 Smt. Mamata Devi filed a complaint in the court of Additional Chief Judicial Magistrate No. 1, Jaipur District, Jaipur. The learned Additional Chief Judicial Magistrate sent the complaint to the Police Station Chakasu and the Police registered F.I.R. No. 226/2003 for the offence under Sections 498-A & 406 IPC and after investigation police submitted challan. After filing of the challan, charges were framed and evidence was commenced to be recorded.
(3.) In the meantime, a compromise application jointly signed by the petitioners was filed in the said court of Additional Chief Judicial Magistrate to the effect that they have entered into an amicable compromise and no dispute remains between them now, hence the complainant wife does not want to continue the criminal proceedings. But the learned Magistrate declined to attest the compromise. Hence, this misc. petition.;