AIR 1933 CALCUTTA 776(2)

Calcutta High Court

Hon'ble Judge(s): M. C. Ghose , J

Criminal P.C. (5 of 1898) , S.488— Compromise of proceedings under S. 488 -Enforcement of compromise is within jurisdiction of civil Court and it cannot be incorporated in order of Magistrate. Where in a proceeding for maintenance under S. 488, the parties enter into a compromise, the enforcement of the compromise comes within the jurisdiction of a civil Court and not a criminal Court; and the Magistrate should relegate the parties to a civil Court for enforcement of the compromise and should not Incorporate it in his order