- (1.) As, identical questions of law & facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-29385 of 2013, titled as Samarjit Singh and others Versus State of Punjab and others(for brevity "the 1st case") and CRM No.M-29437 of 2013, titled as Pardeep Kumar and others Versus State of Punjab and others(for short "the 2nd case"), arising out of the same very FIR/incident/cross-case, by means of this common judgment, to avoid the repetition.
(2.) The matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant-Pardeep Kumar son of Hari Chand(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Samarjit Singh son of Ram Singh and others, vide FIR No.75 dated 30.06.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 324, 326, 427, 452, 506 and 34 IPC, by the police of Police Station Sarabha Nagar, Ludhiana.
(3.) Sequelly, during the course of same incident, in pursuance of the statement(Annexure P-2) of complainant-Harpal Singh son of Ram Singh, respondent No.3(for short "the complainant in the 2nd case"), another criminal cross-case was also registered against the petitionersaccused- Pardeep Kumar son of Hari Chand and others(in 2nd case), for the commission of offences punishable under Sections 323, 452, 506, 148 and 149 IPC, vide same FIR and by the police of same Police Police Station Sarabha Nagar, Ludhiana.;