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 Judicial Magistrate First Class No.2, Udaipur City (Sourth), District Udaipur (hereinafter to be referred as 'the trial court') in Criminal Regular Case No.101/2013 (State v. Rajkumar Pamecha and Ors.) arising out of FIR No.226/2012 of Police Station Bhupalpura, District Udaipur, whereby the trial court vide order dated 25.04.2018 has attested the compromise for the offence punishable under Section 420 IPC but refused to attest the compromise for the offences punishable under Sections 465, 467, 468 and 471 and 120-B 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 FIR No.226/2012 was registered at Police Station Bhupalpura, District Udaipur against the petitioners for the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC. The trial court took cognizance and framed charges against the petitioners for the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC wherein the trial is pending against the petitioners for the aforesaid offences.
(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 trial court vide order dated 25.04.2018 allowed the parties to compound the offence punishable under Section 420 IPC, however, rejected the application so far as it relates to compounding the offences punishable under Sections 465, 467, 468, 471 and 120-B IPC.;