- (1.) As identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions, arising out of the same criminal case of cross-version/FIR, by means of this common judgment, in order to avoid the repetition of facts.
(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-Hardeep Singh son of Bhola Singh, respondent No.2(for brevity "the complainant in 1 st case"), a criminal case was registered against the petitioners-accused Chhinderpal Singh and others, by way of FIR No.67 dated 27.10.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 365, 325, 323, 341, 148 and 149 IPC, by the police of Police Station Bareta, District Mansa.
(3.) At the same time, complainant-Harmesh Singh son of Darshan Singh, respondent No.2(for short "the complainant in 2 nd case") also sustained injuries in the same very incident/occurrence. On his statement, a cross criminal case was also registered against the petitioners-accused Hardeep Singh and others, by way of same FIR(Annexure P-1), for the commission of offences punishable under Sections 452, 323 and 34 IPC, by the police of same Police Station.;