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 -38435 of 2013 titled Rajbir Singh Sodhi and others Vs. State of U.T. Chandigarh and another (for brevity "the 1st case) and CRM No. M -38248 of 2013 titled Naresh Kumar & others Vs. State of U.T. Chandigarh and another (for short "the 2nd case"), arising out of the same incident/cross -cases/impugned FIRs, by means of this common judgment, in order to avoid the repetition.
(2.) THE matrix 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 Pushpinder Kumar son of Dhaman Singh -respondent No. 2 (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners -accused Rajbir Singh Sodhi son of late Amarjit Singh Sodhi and others, vide FIR No. 641 dated 19.12.2012 (Annexure P -1), on accusation of having committed the offences punishable under Sections 147, 148, 149, 323, 325 and 506 IPC, by the police of Police Station Sector 34, Chandigarh. Likewise, a cross criminal case was also registered against the petitioners -accused Naresh Kumar son of Ranvir Singh and others (in 2nd case), by means of FIR No. 644 dated 20.12.2012 (Annexure P -1), for the commission of offences punishable under Sections 147, 149, 451, 452 and 506 read with Section 120 -B IPC, by the same very Police Station.
(3.) AFTER completion of the investigation, the police submitted the final police reports (challans) against the accused, in both the criminal cross -cases. Accordingly, they were charge -sheeted for the commission of indicated offences by the trial Court and the cases were slated for evidence of the prosecution.;