- (1.) As identical points of law and facts are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M-24196 of 2014 titled as "Sukhdev Singh @ Raja & Anr. Vs. State of Punjab & Anr." (for brevity "the 1st petition") and CRM No.M-23977 of 2014 titled as "Judge Singh & Ors. Vs. State of Punjab & Ors" (for short "2nd petition"), arising out of the similar cases between the same parties, vide this common judgment in order to avoid the repetition of facts.
(2.) The matrix 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 Gurpreet Kaur d/o Sukhdev Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Sukhdev Singh alias Raja son of and Jaswant Kaur alias Satto wife of Amrik Singh (in 1st petition), by virtue of FIR No.191 dated 29.5.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 354 and 506 read with section 34 IPC by the police of Police Station City Tarn Taran (subject matter of 1st petition).
(3.) Sequelly, in pursuance of complaint of complainant Amrik Singh s/o Charan Singh (for short "the complainant), another criminal case was registered against petitioners-accused Judge Singh s/o Pargat Singh and others (in 2nd petition), by way of FIR No.198 dated 1.6.2014 (Annexure P1) for the commission of offences punishable u/ss 148, 323, 452 and 506 read with section 149 IPC by the police of same very police station (subject matter of 2nd petition).;