Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the proceeding pending against him before Additional Chief Judicial Magistrate No.1, Udaipur (hereinafter referred to as 'the trial court') in Criminal Case No.608/2004 (State v. Ganesh Lal Soni), whereby the trial court vide order dated 31.03.2016 has refused to attest the compromise for the offence punishable under Section 498-A IPC as the same is not compoundable.
(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2, the proceedings against the petitioner for the offence punishable under Section 498-A IPC is pending before the trial court. During the pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent No.2 while stating that both the parties have entered into compromise and decided to live separately by mutual consent and, therefore, the proceedings pending against the petitioner may be terminated. The trial court vide order dated 31.03.2016 has refused to attest the compromise for the offence punishable under Section 498-A I.P.C.
(3.) The present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings pending against him.;