HASNA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this joint application filed under Section 482 read with Section 320 Cr.P.C., the petitioners have prayed for quashing the proceeding of G.R. Case No. 597/2007 (Hojai P.S. Case No. 159/2007) under Section 498(A) IPC, pending in the Court of the learned Sub-Divisional Judicial Magistrate, Hojai, Sankardev Nagar, in the District of Nagaon, Assam.

(2.) In the case of Rajiv Saxena & Ors. , the Supreme Court in a case under Sections 498(A)/496 read with Section 34 IPC allowed the prayer for quashing of the proceeding on the ground that the parties have mutually settled the matter. In the case of Arun Ch. Bora , a learned single Judge of this Court referring to the case of Maheshchand Vs. State of Rajasthan, 1988 AIR(SC) 2111 observed as follows: