Mr. 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 Judicial Magistrate, First Class, Merta City (hereinafter referred to as 'the trial court') in Criminal Regular Case No.41/2012 arising out of FIR No.98/2011 of Police Station Padukala, District Nagaur, wherein the trial court vide order dated 16.12.2016 has attested the compromise for the offences punishable under Sections 406 and 323 IPC but refused to attest the compromise for the offence punishable under Section 498-A IPC as the same is not compoundable.
(2.) In the instant case the respondent No.2 has filed a complaint in the trial court under Section 156(3) Cr.P.C. and the same was forwarded to the concerned police station. The Police Station Padukala, District Nagaur has registered the FIR No.41/2012 against the petitioner and after investigation, filed charge sheet against the petitioner for the offences punishable under Sections 406, 323 and 498-A IPC 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 16.12.2016 allowed the parties to compound the offences punishable under Sections 406 and 323 IPC, however, rejected the application so far as it relates to compounding the offence punishable under Section 498-A IPC.
(3.) The present criminal misc. petition has been preferred by the petitioner for quashing the said proceedings against him.;