RAJESH BHARDWAJ , J.
CRM-18330-2022
1. Application is allowed as prayed for.
2. Reply on behalf of respondent No.2 in the shape of affidavit along with Annexure R-2/1 is taken on record.
CRM-M-32048-2021
3. Prayer in the present petition is for quashing the FIR No.59 dated 30.04.2021, under Sections 498- A and 406 of Indian Penal Code, registered at Police Station Amargarh, District Sangrur along with consequent proceedings arising therefrom on the basis of compromise (Annexure P-2).
4. Status report filed by learned State counsel is taken on record.
5. Learned counsel for respondent No.2, at the outset, has submitted that the compromise on the basis of which the petition has been filed, no more survives and on account of the dispute, the complainant has lodged another FIR against the petitioners.
6. As the compromise in question has already collapsed, the present petition stands dismissed.
