DEEPAK MAHESHWARI,J. - (1.) This misc. petition has been preferred by accused-petitioners with a prayer to quash and set-aside the proceedings in Criminal Case No. 1977/2012 titled as State v. Kuldeep Sanadhya & Ors. pending before the Court of Additional Civil Judge-cum-Metropolitan Magistrate No. 12, Jaipur Metropolitan for the offence under Sections 498A, 384 & 120-B IPC.
(2.) Heard learned counsel for the accused-petitioners as also learned counsel for the complainant-respondent No. 2 and learned Public Prosecutor for the State.
(3.) Learned counsel for both the sides submit that the petitioners are father-in-law and mother-in-law of the complainant-respondent wife Smt. Rinku Sharma. This is an admitted fact that the matrimonial discord between the husband and wife has been settled and petition under Section 13-B of the Hindu Marriage Act, 1955 was filed by them before Family Court No. 2, Jaipur Metropolitan on 13.02.2017. Decree of divorce on mutual consent has also been passed by the aforesaid court.;