Vijay Bishnoi, J. - (1.) 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 the learned Additional Chief Judicial Magistrate, Hanumangarh (hereinafter referred to as 'the trial court') in Criminal Regular Case No.324/2009, whereby the trial court vide order dated 18.10.2016 has attested the compromise for the offence punishable under Section 406 IPC but 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 Police Station Hanumangarh Town, District Hanumangarh has registered an FIR against the petitioners for the offences punishable under Sections 406 and 498-A IPC. After investigation, the police filed charge-sheet against the petitioners for the aforesaid offences in the trial court wherein the trial is pending against the petitioners for the aforesaid offence.
(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 and, therefore, the proceedings pending against the petitioners may be terminated. The learned trial court vide order dated 18.10.2016 allowed the parties to compound the offence punishable under Section 406 IPC, however, rejected the application so far as it relates to compounding the offence punishable under Section 498-A IPC.;