- (1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-41063 of 2012(for brevity "the 1 st case") and CRM No.M-1924 of 2013(for short "the 2 nd case"), arising out of the same very incident/case, 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-Raj Kumari wife of Pawan Kumar, respondent No.2 (for brevity "the complainant in the 1 st case"), a criminal case was registered against the petitioners-accused Beant Singh son of Ujaggar Singh and others, by way of FIR No.64 dated 18.05.2008(Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 323, 324, 148, 149 and 427 IPC, by the police of Police Station Mukerian, District Hoshiarpur.
(3.) After completion of the investigation, the police submitted the final police report(challan). The petitioners-accused were accordingly charge-sheeted for the commission of the indicated offences by the trial court and the case was slated for evidence of the prosecution.;