KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 seeking quashing of criminal proceedings arising out of Criminal Case No.202/2017 titled as State of Rajasthan v. Surya Narayan Sharma and Others , pending in the Court of Additional Chief Metropolitan Magistrate, (Communal Riots Cases), Jaipur Metropolitan, Jaipur, in respect of impugned F.I.R. No.320 of 2010 registered at Police Station Sodala, Jaipur City (South) for offences punishable under Sections 420, 406 and 120-B of Indian Penal Code, along with all subsequent proceedings.
(2.) The learned counsel appearing for the petitioners has submitted that the compromise was presented before the trial Court and the trial Court accepted the compromise, qua offences punishable under Sections 420 and 406 I.P.C. However, the trial Court rejected the compromise, qua offence punishable under Section 120-B I.P.C. on the ground that the said offence is non-compoundable.
(3.) The order dated 16.05.2018 passed by the Court of Additional Chief Judicial Magistrate (Communal Riots Cases), Jaipur Metropolitan, Jaipur, for ready reference is reproduced herein below:-;