K.S. Rathore, J. - (1.) Heard learned counsel for the parties.
(2.) This misc. petition is filed under Section 482, Criminal Procedure Code by the petitioners against the order dated 17.11.2009 passed by Additional Civil Judge (Jr. Division) and Judicial Magistrate No. 2, Jodhpur whereby the learned Judge has dismissed the compromise application filed by the petitioners and respondent No. 2 in Criminal Case No. 86/2005.
(3.) Today, the petitioners, Rajveer Singh Saran and Bhupat Singh Saran; and Smt. Deep Shikha Saran (complainant/respondent No. 2) are present in the Court and they have been identified by their respective counsels. It is given out by the parties that they have settled their dispute and the complainant does not want to pursue the complaint against the 'petitioners. The complainant has decided to live separately and a divorce decree has also been passed by the competent Court. The complainant and petitioners submitted the compromise before the Court below, however, the trial Court refused to attest the compromise as the offence under Sections 498-A and 406 are rion-compoundable offence.;