- (1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-17159 of 2012(for brevity "the 1st case") and CRM No.M-5876 of 2012(for short "the 2nd case"), arising out of the same very FIR/crosscase, by means of this common judgment, in order to avoid the repetition.
(2.) The epitome of the facts and material, culminating in the commencement, relevant for disposal of the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant-Parkash Singh @ Bhoora son of Nand Singh, respondent No.2 (for brevity "the complainant in the 1st case"), a criminal case was registered against the petitioners-accused Ram Dass Singh and others, by virtue of FIR No.240 dated 16.12.2004, on accusation of having committed the offences punishable under Sections 452, 323, 148 and 149 IPC, by the police of Police Station Payal, District Khanna.
(3.) Sequelly, during the course of same incident, the complainant-party also sustained injuries. Consequently, on the statement (Annexure P-1) of complainant-Jagtar Singh son of Sadhu Singh, respondent No.2(for short "the complainant in the 2nd case"), a cross criminal case was also registered against the petitioners-accused Pritam Singh and others (in 2nd case), for the commission of offences punishable under Sections 325 and 34 IPC, vide same FIR and by the police of same Police Station Payal, District Khanna.;