Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing order dated 25.11.2014 by which the Metropolitan Magistrate No.3, Jodhpur Metropolitan (hereinafter referred to as 'the trial court') in Criminal Case No.148/2013 has attested the compromise for the offence punishable under Section 420 IPC but refused to attest the compromise for the offences punishable under Sections 466, 467, 468, 471 and 120-B IPC as the same are not compoundable.
(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2 before the trial court under Section 156(3) Cr.P.C., the same has been forwarded to the concerned police station. The police, after investigation, has filed charge sheet against the petitioners for the offences under Sections 420, 466, 467, 468, 471 and 120-B IPC in the trial court wherein the trial is pending against the petitioners for the aforesaid offences. 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 trial court vide order dated 25.11.2014 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 466, 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.;