- (1.) As identical points of law and facts are involved, therefore, I propose to decide the above indicated petitions, bearing CRM No.M-10729 of 2014 titled as "Johny @ Jaspreet Singh & Ors. Vs. State of Punjab & Ors" (for brevity "1st case") and CRM No.M-6323 of 2013 titled as "Jaspreet Singh alias Bhand Vs. State of Punjab & Ors" (for short "2nd case"), arising out of the same impugned case/FIR (Annexure P1), by virtue of this common decision, in order to avoid the repetition.
(2.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record, is that initially, in the wake of complaint of complainant Gurbinder Singh s/o Nirmail Singh respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.99 dated 15.6.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 307, 324 and 341 read with section 149 IPC, by the police of Police Station Dera Bassi, Distt. S.A.S.Nagar (Mohali).
(3.) After completion of the investigation, the police submitted the final police report (challan) and the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences & the case was slated for evidence of prosecution by the trial Court.;