Mr. H.R. Panwar, J. - (1.) By both these criminal misc. petitions under Section 482 Cr.P.C., the petitioners seek quashing of criminal proceeding in Criminal Case No.48/02 & 47/02 pending in the Court of Judicial Magistrate Ist Class No.2, Bikaner (for short 'the trial court' hereinafter). Both these petitions involve common question of law and facts and arise between the same parties, therefore, with the consent of counsel for the parties, they are heard together and decided at the admission stage.
(2.) I have heard learned counsel for the parties. Perused the orders impugned.
(3.) On report lodged by non-petitioner No.2 Jagdish, two criminal reports were registered and after investigation, the police filed challan against the present petitioners. During pendency of criminal case, parties have amicably settled the matter, and a compromise seeking compounding of offence was filed before the trial court. The trial court accepted the compromise to the extent offence compoundable under Section 420 IPC and accordingly acquitted the petitioners. However, for the other offences being non-compundable, as they are not provided in either Table to Section 320 Cr.P.C., continued with the proceeding of the case.;