Vijay Bishnoi, J. - (1.) THIS criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner against the order dated 17.04.2012 passed by the Judicial Magistrate No. 2, Jodhpur Metropolitan (hereinafter referred to as 'the trial court') in Criminal Original Case No. 95/2012, whereby the cognizance has been taken against the petitioner for the offences punishable under Sections 498 -A and 406 IPC.
(2.) BRIEF facts of the case are that in the instant case, the respondent No. 2 has filed a complaint in the trial court and the said complaint was forwarded to the Police Station, Mahila Than, District Jodhpur under Section 156(3) Cr.P.C. and the police has registered the FIR No. 01/2012 against the petitioner. After investigation, the police filed charge sheet against the petitioner for the offences punishable under Sections 498 -A and 406 IPC in the trial court and the trial court took cognizance against the petitioner for the aforesaid offence. During the pendeny of this criminal misc. petition, the parties have compromised the matter and arrived at amicable settlement and in pursuant to that, a joint application was moved on behalf of the petitioner as well as respondent No. 2 before the trial court for terminating the proceedings pending in Criminal Original Case No. 95/2012 against the petitioner. The trial court vide order dated 17.04.2012 has attested the compromise up to the extent of offence punishable under Section 406 IPC, however, refused to attest the compromise up to the extent of offence punishable under Section 498 -A IPC as the same is not compoundable.
(3.) THE present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings against him.;