MUKTHAR AHMAD Vs. STATE OFMAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Returnable forthwith. Heard finally by consent of parties.

(2.) By this joint petition, the applicants have prayed for quashing the charge sheet and R.C.C. No. 1865/2012 arising out of the said charge sheet and pending in the Court of 3rd Judicial Magistrate First Class, Nagpur. The said case has arisen out of Crime No. 154/2011 registered upon the report lodged by applicant No. 2 for offence under Section 498A of I.P.C. against applicant No. 1 with Lakadganj Police Station.

(3.) The petition is founded on the basis of the contention of the settlement having arrived in between the parties and during the said settlement the parties amongst other have agreed to dissolve their marriage as per the custom prevailing in the Muslim community and the applicant No. 2 having agreed to put an end to all the proceedings against the applicant No. 1.