- (1.) As identical points of law & facts are involved, therefore, I propose to decide the aforementioned petitions, bearing CRM No.M- 27721 of 2012 titled as Gurbakhsh Singh & Ors. v. State of Punjab & Anr. (for brevity the 1 st case ) and CRM No.M-27534 of 2012 titled as Ajaib Singh & Ors. v. State of Punjab & Ors. (for short the 2 nd case ), arising out of the same very FIR/cross case, by virtue of this common judgment in order to avoid the repetition.
(2.) The matrix of the facts & material, culminating in the commencement, relevant for deciding the instant petitions and emanating from the record, is that, initially, in the wake of complaint of complainant Harjot Kaur d/o Ajaib Singh -respondent No.2 (in short the complainant ), a criminal case was registered against petitioners-accused Gurbakhsh Singh and others, by means of FIR No.94 dated 12.8.2012 (Annexure P1), for having committed the offences punishable under sections 323, 341, 354, 452 and 506 read with section 34 IPC by the police of Police Station Sadar, Rupnagar.
(3.) After completion of the investigation, good sense prevailed and the parties in both the criminal cross cases, have amicably settled their dispute, through the medium of compromise deed dated 2.9.2012 (Annexure P2 in 1 st case and Annexure P3 in 2 nd case).;