- (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing the proceedings pending against them before the Senior Civil Judge & Addl. Chief Judicial Magistrate, Sri Doongargarh, District Bikaner (hereinafter referred to as 'the trial court') in Criminal Case No.12/14 (State V/s. Magha Ram & Others) for the offences punishable under Sections 467, 468, 471 and 120-B IPC. The trial court vide order dated 25.10.2016 has allowed the parties to compromise for the offence punishable under Section 420 IPC.
(2.) Brief facts of the case are that the complainant respondent No.2 has filed an FIR No.38/2013 at the Police Station Seruna against the petitioners for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC. The police after thorough investigation in the allegations levelled in the FIR has filed charge-sheet against the petitioners for the aforesaid offences in the court concerned. The trial court took cognizance against the petitioners for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC and the proceedings are pending against them in the trial court.
(3.) 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 therefore the proceedings pending against the petitioners may be terminated. The trial court vide order dated 25.10.2016 has attested the compromise for the offence punishable under Section 420 IPC and acquitted the petitioners from the said offence.;