- (1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-16894 of 2012(for brevity "the 1st case") and CRM No.M-16907 of 2012(for short "the 2nd case"), arising out of the same very FIR/cross-case, by means of thiscommon 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-Som Raj, son of Chhajju Ram, respondent No.2 (for brevity "the complainant in the 1 st case"), a criminal case was registered against the petitioners-accused Shakti Pal Singh @ Bobi and others, by virtue of FIR No.110 dated 10.07.2005, for causing injuries to complainant-Som Raj and respondent Nos.3 to 5(injured), on accusation of having committed the offences punishable under Sections 323, 324, 452, 148 and 149 IPC (the offence punishable under Section 325 IPC was added later on), by the police of Police Station Sadar, Pathankot.
(3.) At the same time, during the course of same incident, Raman Kumar @ Vicky son of Gurdas Mal and Ravinder Pal @ Dolu, also sustained injuries on their person as well. Consequently, on the statement of Raman Kumar, respondent No.2(for short "the complainant in the 2 nd case"), a cross criminal case was registered against the petitioners-accused Ram Saroop and others (in 2 nd case), for the commission of offences punishable under Sections 323, 324, 452 and 34 IPC, vide same FIR and by the police of same Police Station Sadar Pathankot.;