Vijay Bishnoi, J. - (1.) Learned Counsel for the petitioners submits that he has already removed the defects pointed out by the Registry.
(2.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the proceedings pending against them before Judicial Magistrate, Jahajpur, District Bhilwara (hereinafter referred to as 'the Trial Court') in Criminal Regular Case No. 586/2009, whereby the Trial Court vide order dated 28.10.2015 has attested the compromise for the offence punishable under Section 406 I.P.C. but refused to attest the compromise for the offence punishable under Section 498-A I.P.C. as the same is not compoundable.
(3.) Brief facts of the case are that on a complaint lodged at the instance of respondent No. 2, the F.I.R. No. 165/2009 dated 12.8.2009 was registered at Police Station, Jahajpur, District Bhilwara against the petitioners. After investigation, the police filed charge-sheet against the petitioners for offence punishable under Sections 406 and 498-A I.P.C. in the Trial Court wherein the trial is pending against the petitioners for the aforesaid offence. 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 learned Trial Court vide order dated 28.10.2015 allowed the parties to compound the offence punishable under Section 406 I.P.C, however, rejected the application so far as it relates to compounding the offence under Section 498-A I.P.C.;