JUDGEMENT
Nirmaljit Kaur, J. -
(1.) CRM M 40863 of 2010
(2.) THIS is an application for correction of father's name of Respondents No. 2 in memo of parties. Application is allowed and and Registry is directed to carry out the necessary correction as prayed for in the memo of parties. Main case
(3.) THIS is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 6 dated 15.01.2010 under Sections 323, 324, 341, 342, 34 IPC (Section 326 IPC added later on), P S Jhabhal, District Tarn Taran which was got registered by Respondent No. 2 -complainant against the present Petitioners on the basis of the compromise dated 22.05.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P -2.;
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