VIJAY BISHNOI, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been preferred by the petitioners with the prayer for quashing the criminal proceedings pending against them before the Judicial Magistrate, Pipar City, Distt. Jodhpur (hereinafter referred to as 'the trial court') in Criminal Regular Case No.705/2001 wherein the trial court vide order dated 27.11.2017 has attested the compromise for the offences punishable under Sections 419 and 420 IPC but refused to attest the compromise for the offences punishable under Sections 467, 468, 471 and 120-B IPC as the same are not compoundable.
(2.) Brief facts of the case are that the respondent No.2 has submitted a complaint before the Judicial Magistrate, Pipar City, Distt. Jodhpur alleging therein that uncle of the complainant Aadu Ram is having khatedari agricultural land in village Asop in Khasra No.778 measuring 25 bighas 7 biswas. On 21.1.1983 Aadu Ram expired and the aunt of the complainant Jorudi wife of Aadu Ram went in nata of accused Pura Ram and on the land of said Khasra the complainant is having peaceful possession because Aadu Ram has no issue and considering the complainant as his son due to said reason the complainant is having cultivatory possession on the land of Khasra No.778. It is alleged in the complaint that accused Pura Ram in order to grab the land of cultivatory possession of the complainant showing himself Aadu Ram has sold the land measuring 13 bighas to Babu Lal.
(3.) After investigation, the police filed charge sheet against the petitioners for offences under Sections 419, 420, 467, 468, 471 and 120-B IPC in the Court of Judicial Magistrate, Pipar City, Distt. Jodhpur wherein the trial is pending against them.;