Raj Mohan Singh, J. - (1.) Vide this common judgment we propose to decide CWP Nos. 3532, 17956, 18228, 18232 of 2013 and CWP No. 14854 of 2014 as the legal proposition involved in these cases is common.
(2.) Facts are being taken from CWP No. 3532 of 2013 titled as Union Territory, Chandigarh and others v/s. Pardeep Kumar and others.
(3.) The respondents No. 1 and 2 namely Pardeep Kumar and Narender Kumar in CWP No. 3532 of 2013 were prosecuted in case bearing FIR No. 188 dated 18.11.2009 registered under Ss. 148, 149, 323, 506 IPC at P.S. Nangal Chaudhary. They were acquitted by the competent Court on 21.01.2010.;