Naresh Kumar Sanghi, J. - (1.) CRM -17019 -2014.
(2.) LEARNED counsel for the applicant submits that in view of the presence of respondent No. 2 in the Court, the present application has been rendered infructuous. Ordered accordingly. CRM -M -8282 -2014
(3.) PRAYER in this petition is for quashing of FIR No. 29, dated 15.02.2008, for the offence punishable under Sections 406, 498A and 506 read with Section 34, IPC, registered at Police Station, City Sunam, District Sangrur, and the consequential proceedings arising therefrom, on the basis of compromise.;