- (1.) By the instant criminal miscellaneous petition under Section 482 Cr.P.C., the petitioner has assailed the order dated 17-6-2006 passed by the Judicial Magistrate No. 1, Sujangarh, district Churu (for short, "the trial Court" hereinafter) in Criminal Regular Case No. 103/2005, State v. Shiv Kumar, whereby the trial Court declined to verify the compromise on the ground that the offences under Section 498-A and 406 IPC are not compoundable.
(2.) Heard learned Counsel for the petitioner and the Public Prosecutor for the State.
(3.) The complainant and the present petitioner had filed the compromise before the trial Court also, but since the offences under Section 498-A and 406 IPC are not compoundable, the trial Court declined to verify the compromise.;