- (1.) As identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M-17480 of 2014 titled as Harbhajan Singh and others Vs. State of Punjab and others (for Kumar Naresh brevity "the 1st case) and CRM No. M-17432 of 2014 titled as Singh and others Vs. State of Punjab and others (for short "the 2nd case"), arising out of the same incident/cross-cases, by means of this common judgment, in order to avoid the repetition.
(2.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant Bhupinder Kaur wife of Dharam Singh-respondent No.2 (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners-accused Harbhajan Singh son of Bakhshish Singh and others, vide FIR No.27 dated 16.04.2008 (Annexure P-1), on accusation of having committed the offences punishable under Sections 341, 323 and 148 read with Section 149 IPC, by the police of Police Station Ghanaur, District Patiala.
(3.) Likewise, in pursuance of the statement of complainant Jaswinder Kaur wife of Balwinder Singh (in short 'the complainant in 2nd case), a cross criminal case was also registered against the petitionersaccused Dharam Singh son of Jagir Singh and others (in 2nd case), arising out of the same incident/occurrence, by way of DDR No.34 dated 16.04.2008 (Annexure P-2), for the commission of offences punishable under Sections 452, 323 and 148 read with Section 149 IPC, by the police of same very Police Station.;