VIJAY BISHNOI,J. - (1.) These criminal misc. petitions under Section 482 Cr.P.C. have been filed by the petitioner with the prayer for setting aside the order of standing warrant of arrest passed by the Chief Judicial Magistrate, Sri Ganganagar (hereinafter to be referred as 'the trial court') vide order dated 25.04.2015 pursuant to the order dated 24.04.2015 as well as quashing the FIR No.132/2012 of Women Police Station, District Sri Ganganagar for the offences punishable under Sections 498-A and 406 IPC.
(2.) In the instant case respondent-Sangeeta filed a complaint in the trial court under Section 156(3) Cr.P.C. and the same was forwarded to Women Police Station, District Sri Ganganagar, where the impugned FIR against was registered by the police against the petitioner for the aforesaid offences.
(3.) It is submitted by learned counsel for the petitioner that on the complaint filed on behalf of respondent-Sangeeta, proceedings under Sections 498-A and 406 IPC are pending however, the trial court issued standing warrant of arrest against the petitioner vide order dated 25.04.2015 pursuant to the order dated 24.04.2015. It is further contended by learned counsel for the petitioner that respondent-Sangeeta and the petitioner have compromised the matter and resolved the matrimonial dispute between them amicably.;