S.S.SHINDE,J. - (1.)Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.
(2.)The Criminal Writ Petition has been filed by the Petitioners for the following substantial relief :-
"(b) after going through the records and proceedings this Hon 'ble Court be pleased to quash and set aside the FIR No.0074 dated 25.2.2019 vide CR No.I-74 of 2019 registered at Khadakpada Police Station, Kalyan, District Thane, against the Petitioners."

(3.)The learned counsel appearing for the Petitioners and the learned counsel appearing for the 2nd Respondent jointly submit that the parties have amicably settled the dispute and proceedings have been instituted before the Family Court, Nashik for divorce by mutual consent.