Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the proceedings pending against him before the Judicial Magistrate No.2, Udaipur City (South), Udaipur (hereinafter referred to as 'the trial court') in Criminal Case No.10163/17 for the offence punishable under Section 309 IPC.
(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2, the FIR No.292/2016 was registered at Police Station, Bhupalpura, District Udaipur against the petitioner. After investigation, the police filed charge sheet against the petitioner for offence punishable under Section 309 IPC in the trial court wherein the trial is pending against him for the aforesaid offence.
(3.) During the pendency of the trial, an application was preferred on behalf of the petitioner as well as the respondent No.2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioner may be terminated. However, the trial court has not passed any order on the aforesaid application.;