- (1.) As identical questions of law and facts are involved, therefore, I propose to decide the indicated petitions, bearing CRM No. M-18182 of 2011(for brevity "the 1 st case") filed by petitioners Harinder Singh & Anr. and CRM No.4470 of 2012 (in short "the 2 nd case") filed by petitioner Rajpal Singh, arising out of the same case/FIR, vide this common judgment, in order to avoid the repetition.
(2.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petitions and emanating from the record, are that, initially, in the wake of complaint of complainant Pritpal Singh son of Raghbir Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Harinder Singh and others, by way of FIR No.39 dated 22.04.2011 (Annexure P-1), on accusation of having committed an offence punishable under Section 420 IPC, by the police of Police Station Boha, Distt.Mansa.
(3.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 24.5.2011 (Annexure P-2) and affidavit (Annexure P-3) of the complainant.;