Pankaj Bhandari, J. - (1.) Petitioners have preferred Miscellaneous Petition No. 918/2016 for quashing proceedings in Domestic Violence complaint case No. 135/2013 pending before the Court Judicial Magistrate No.4, Ajmer and S.B. Criminal Miscellaneous Petition No. 920 of 2016 has been preferred against order dated 04.12.2015 passed by Judicial Magistrate No.4, Ajmer whereby the Court has passed orders determining interim maintenance of Rs. 9,000/- per month for respondent Smt. Shilpi Sharma and Rs. 3,000/- per month for her son.
(2.) It is contended by counsel for the petitioners that the respondent filed a case under Section 498-A, 406 IPC against the petitioners wherein the police submitted negative final report against petitioner No.2 to 4. A request for further investigation was also made in that case, whereafter also same result was produced before the Court.
(3.) It is contended that the marriage of petitioner No. 1 with respondent took place at Bhopal on 07.03.2011, respondent is living separately at Ajmer since 07.04.2012 with her parents no case under the Domestic Violence Act, is made out against respondent No. 2 to 4 as respondent No.3 and 4 are residing at Shimla (Himachal Pradesh) and respondent No.2 mother-in-law is residing at Bhopal, (Madhaya Pradesh). Petitioners have neither committed nor are there chances of the petitioners committing Domestic Violence with the respondent.;