- (1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-29424 of 2012(for brevity "the 1st case") and CRM No.M-29672 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.) 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-Balwinder Singh son of Sadhu Singh, respondent No.2 (for brevity "the complainant in the 1st case"), a criminal case was registered against the petitioners-accused Sukhwinder Singh and another, for causing injuries to the complainant-Balwinder Singh, Gurdeep Singh (respondent No.3) and Dalbir Kaur(respondent No.4), by virtue of FIR No.42 dated 24.06.2012, on accusation of having committed the offences punishable under Sections 326, 323, 324 and 34 IPC, by the police of Police Station Nurmahal, District Jalandhar.
(3.) Sequelly, during the course of same very incident, Tara Singh son of Samund Singh and Sukhwinder Singh(respondent No.3) also sustained injuries. In pursuance of the statement(Annexure P-2) of the complainant-Tara Singh, respondent No.2(for short "the complainant in the 2nd case"), a cross criminal case was also registered against the petitioners-accused Balwinder Singh and others (in 2nd case), for the commission of offences punishable under Sections 323, 324, 148 and 149 IPC (offence punishable under Section 326 IPC was added later on), vide same FIR and by the police of same Police Station Nurmahal, District Jalandhar.;