VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners for quashing the proceedings pending against them before the Judicial Magistrate, Khajuwala, District Bikaner (hereinafter to be referred as 'the trial court') in Criminal Case No. 142/2016 (State v. Om Prakash and Ors.), whereby the trial court vide order dated 05.05.2018 has refused to attest the compromise for the offences punishable under Sections 420, 465, 467, 468, 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. 68/2015 was registered at Police Station Khajuwala, District Bikaner against the petitioners. After investigation, the police filed charge-sheet against the petitioners for offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC in the trial court wherein the trial is pending against the petitioners for the aforesaid offences. 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 resolved their dispute amicably, therefore, the proceedings pending against the petitioners may be terminated. The trial court vide order dated 05.05.2018 has refused to attest the compromise for the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC.
(3.) The present criminal misc. petition has been preferred by the petitioners for quashing the said proceedings pending against them.;