- (1.) As, identical questions of law & facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-14482 of 2014, titled as Satinder Pal Singh Kalra and others Versus State of Punjab and another(for brevity "the 1st case") and CRM No.M-14519 of 2014, titled as Surinder Kumar @ Chinda Versus State of Punjab and another(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 contour 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-Surinder Kumar @ Shinda(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Satinder Pal Singh Kalra son of Jarnail Singh Kalra and others, vide FIR No.102 dated 25.05.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324, 341, 326, 148 and 149 IPC, by the police of Police Station Division No.7, Ludhiana.
(3.) Sequelly, during the course of same incident, in pursuance of the statement(Annexure P-2) of complainant-Manjit Kaur wife of Jarnail Singh Kalra, respondent No.3(for short "the complainant in the 2nd case"), another criminal cross-case was also registered against the petitioneraccused- Surinder Kumar @ Shinda son of Harbans Lal(in 2nd case), vide DDR No.15 dated 25.05.2010, for the commission of offences punishable under Sections 323, 324, 427 and 34 IPC, by way of same FIR and by the police of same Police Police Station, Division No7, Ludhiana.;