Mehinder Singh Sullar, J. - (1.) AS identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M -11216 of 2014 titled Jagpreet Singh and others Vs. State of Punjab & another (for brevity "the 1st case) and CRM No. M -11205 of 2014 titled Buta Singh and others Vs. State of Punjab & others, (for short "the 2nd case"), arising out of the same incident/cross -case/FIR, 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 is that, initially in the wake of complaint of complainant Buta Singh son of Angrej Singh -respondent No. 2 (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners -accused Jagpreet Singh son of Hardeep Singh and others, vide FIR No. 63 dated 01.09.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 326, 324 and 148 read with Section 149 IPC, by the police of Police Station Valtoha, District Tarn Taran. Likewise, in pursuance of separate statement (Annexure P -1) of complainant Hardeep Singh son of Gurmukh Singh -respondent No. 2 (for short 'the complainant in 2nd case'), a criminal cross -case was also registered against petitioners -accused Buta Singh son of Angrej Singh and others (in 2nd case), for the commission of offences punishable under Sections 326, 323, 295 and 148 read with Section 149, by means of same FIR by the same very Police Station.
(3.) DURING the course of investigation of the criminal cases, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 14.01.2014 (Annexure P -2 in 1st case and Annexure P -3 in 2nd case).;