- (1.) The reply filed on behalf of respondent Nos.2 to 4 today in the Court, is taken on record, subject to all just exceptions.
(2.) The compendium of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, in the wake of statement of the complainant-Sukhwinder Singh son of Jagar Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by way of FIR No.65 dated 05.06.2006(Annexure P-1), for the commission of offence punishable under Sections 323, 324, 325, 341, 148 and 149 IPC, by the police of Police Station Banur, District Patiala.
(3.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr.P.C. to prosecute the petitioners-accused for the commission of indicated offences in the Court. Accordingly, they were charge-sheeted and the case was slated for evidence of the prosecution.;