- (1.) IN view of order dated 2.3.2004 passed in Criminal Misc. No.25089-M of 2003, wherein it has been noticed that the parties have ompromised the matrimonial dispute, proceedings in FIR No.283 dated 24.9.2001, under sections 406/498-A/420/506 IPC, Police Station Civil Lines, Amritsar, are quashed. The petition is disposed of.;