(1.) By these three criminal petitions, filed under Section 482 of the Code of Criminal Procedure (for short, Cr.P.C.), the petitioners, who are the accused persons in the concerned complaint cases, as indicated hereinafter, have prayed for quashing the proceedings in C.R. Case No. 475/2014, under Sections 498(A)/34 IPC and C.R. Case No. 463/2014, under Section 406 IPC, and the order, dated 28.02.2014, whereby the learned Judicial Magistrate 1st Class, Kamrup, Guwahati took cognizance of offence under Section 498(A)/34 IPC, in CR Case No. 475/2014, against the petitioners (in Crl. Petition No. 416/2014 and Criminal Petition No. 464/2014) and the order dated 04.04.2014, whereby cognizance was taken, under Section 406 IPC, in CR Case No. 463 of 2014, against the husband petitioner in Criminal Petition No. 443 of 2014.
(2.) I have heard Mr. Z. Alam, learned Counsel, appearing for the petitioners and Mr. G.N. Sahewalla, learned Sr. Counsel, assisted by Ms. R. Jain, learned Counsel, appearing for the respondents.
(3.) As this set of criminal petitions relate to matrimonial dispute between the same parties, represented by the same set of Counsel, for the sake of convenience and as agreed to by the learned Counsel for the parties, I propose to dispose of the criminal petitions aforesaid by this common order.
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