H.R. Panwar, J. - (1.) Mr. Mahendra Singh, petitioner No. 1 and Smt. Jyoti, respondent No. 2 are present in Court.
(2.) By the instant Cr. Misc. Petition under Section 482 Cr.P.C., the petitioner seek quashing of criminal proceedings in criminal case No. 09/2006, State v. Mahendra Singh and others pending before the Court of Judicial Magistrate, Jodhpur (for short 'the court' hereinafter) for the offences under Sections 498-A and 406 I.P.C.
(3.) I have heard learned counsel for the parties as also the parties present in person.;