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 proceedings pending against them before the learned Judicial Magistrate, Gogunda, District Udaipur (hereinafter to be referred as 'the trial court') in Criminal Case No.11/2012, whereby the trial court vide order dated 25.04.2016 has attested the compromise for the offences punishable under Sections 406 and 420 IPC but refused to attest the compromise for the offences punishable under Sections 120-B and 168 IPC and under Section 3/4 of Inami Chit fund Act 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 Gogunda, District Udaipur has registered an FIR No.286/2011 against the petitioners. After investigation, the police filed charge sheet against the petitioners for offences punishable under Sections 406, 420, 168 and 120-B I.P.C. and under Section 3/4 of Inami Chit Fund Act in the trial court wherein, the trial is pending against the petitioners for the aforesaid offence. 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 25.04.2016 has allowed the parties to compound the offences punishable under Sections 406 and 420 I.P.C., however, rejected the application so far as it relates to compounding the offences punishable under Sections 120-B and 168 I.P.C and under Section 3/4 of Inami Chit Fund Act.
(3.) The present criminal misc. petition has been preferred by the petitioners for quashing the said proceedings against them.;