VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner with the prayer for quashing the proceedings pending against him before the Special Additional Chief Judicial Magistrate (PCPNDT Act Cases), Jodhpur Metropolitan (hereinafter referred to as 'the trial court') in Criminal Regular Case No491/2013, whereby the trial court vide order dated 26.05.2016 has attested the compromise for the offences punishable under Sections 406 and 323 I.P.C. but refused to attest the compromise for the offence punishable under Section 498A I.P.C. 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 for the offences punishable under Sections 406, 323 and 498A I.P.C., the police after investigation, filed charge-sheet against the petitioner for the aforesaid offences in the trial court wherein the trial is pending against the petitioner for the aforesaid offences. 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, therefore, the proceedings pending against the petitioner may be terminated. The learned trial court vide order dated 26.05.2016 allowed the parties to compound the offences punishable under Sections 406 and 323 I.P.C., however, rejected the application so far as it relates to compounding the offence punishable under Section 498A I.P.C.
(3.) The present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings against him.;