- (1.) As identical questions of law and facts are involved, therefore, I propose to decide CRM No. M-19639 of 2011 titled as "Bai Singh & Ors. v. The State of Punjab & Ors." (for brevity "1st case"); CRM No. M-31713 of 2011 titled as "Dalbir Singh & Ors. v. The State of Punjab & Ors." (for short "2nd case") and CRM No. M-3649 of 2012 titled as "Amrik Singh v. The State of Punjab & Ors." (in short "3rd case"), arising out of same incident (occurrence), by means of this common judgment, in order to avoid the repetition. The matrix of the facts & 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 Dalbir Singh son of Darshan Singh respondent No. 2 (for brevity "the complainant in 1st case"), a criminal case was registered against petitioners-accused Bai Singh alias Santa Singh son of Tarlok Singh and others for causing injuries to complainant Dalbir Singh, Jagir Singh & Kashmir Singh sons of Darshan Singh (respondents No. 2 to 4) (in 1st case) and petitioners (in 2nd case), by virtue of FIR No. 39 dated 18.3.2009 (Annexure P1 in 1st case), on accusation of having committed the offences punishable under Sections 148, 323, 326 and 452 read with Section 149 IPC by the police of Police Station Ajnala, District Amritsar.
(2.) Sequelly, the prosecution claimed that during the course of same very incident, Jarnail Singh, Bai Singh alias Santa Singh sons of Tarlok Singh and Wazir Singh son of Karnail Singh (petitioners in 1st case & respondent Nos. 2 to 4 in 3rd case) also sustained injuries at the hands of complainant party i.e. Dalbir Singh & others (petitioners in 2nd case). Consequently, a cross criminal case was also registered against them, in pursuance of statement (Annexure P1) of Jarnail Singh (complainant in 2nd case) for the commission of offences punishable under sections 148, 324 and 325 read with Section 149 IPC by the police of same Police Station Ajnala, District Amritsar in the manner depicted here-in-above.
(3.) During the course of investigation of both the cross cases, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 31.3.2009 (Annexure P2) and affidavits (Annexure P3) of Jagir Singh, (Annexure P4) of Dalbir Singh and (Annexure P5) of Kashmir Singh (in 1st case) and affidavits (Annexure P3) of Jarnail Singh, (Annexure P4) of Wazir Singh and (Annexure P5) of Santa Singh @ Bai Singh (in 2nd and 3rd cases).;