- (1.) As identical points of law and facts are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M-30557 of 2014 titled as "Wilson & Ors. Vs. State of Punjab & Ors." (for brevity "the 1st petition"), CRM No.M-33212 of 2014 titled as "Anthony & Anr. Vs. State of Punjab & Ors" (for short "2nd petition") and CRM No. M-30742 titled as "Sabastian Rai & Ors. Vs. State of Punjab & Anr." (in short "the 3rd petition", arising out of the same incident/cross cases/FIR/Rapat, vide this common order to avoid the repetition of facts.
(2.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petitions and emanating from the record, is that initially, in the wake of statement of complainant Sabastain Rai s/o Thomas Rai, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitionersaccused Wilson s/o Samsaon and others (in 1st and 2nd petitions), by way of FIR No.116 dated 7.8.2013, on accusation of having committed the offences punishable u/ss 148, 323 & 336 read with section 149 IPC and Section 25 of The Arms Act by the police of Police Station Cantt. Ferozepur.
(3.) Sequelly, the prosecution claimed that the accused's party have also sustained injuries at the hands of complainant's party in the same very incident and a separate cross criminal case arising out of the same incident, was also registered against petitioners-accused Sabastian Rai s/o Thomas Rai and others (in 3rd petition), in pursuance of the statement of Patric alias Deepu s/o Samson (respondent No.2), by virtue of Rapat No.32 dated 7.8.2013 for the commission of offences punishable u/ss 323, 324, 326 and 452 read with section 34 IPC by the police of same very police station.;