HARISH KUMAR Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) As identical questions of law and facts are involved, therefore, I propose to decide CRM Nos. M-30548 & 4285 of 2012 arising out of same FIR (for brevity "the 1st set of cases) and CRM No. M-28607 of 2012 (for short "the 2nd case"), by means of this common judgment, in order to avoid the repetition.

(2.) Tersely, the facts & material, culminating in the commencement, relevant for disposal of the instant petitions and emanating from the record, are that, initially, in the wake of complaint of complainant Smt.Anjali wife of Harish Kumar respondent No.2 (for brevity "the complainant") (in 1st set of cases), a criminal case was registered against petitioner-accused Harish Kumar, his parents Karan Singh, Smt.Mukti Devi & brother Gajender Singh, by virtue of FIR No.268 dated 25.5.2011 (Annexure P1), on accusation of having committed the offences punishable under Sections 498-A, 406 and 506 read with Section 34 IPC by the police of Police Station Civil Lines, Rohtak.

(3.) Sequelly, owing to their matrimonial differences and on the complaint of complainant Harish Kumar respondent No.2 (in short "the complainant) (in 2nd case), another criminal case was registered against Ajay Singh, brother of Smt.Anjali, and his friends, by way of FIR No.259 dated 1.8.2010 (Annexure P1), for the commission of offences punishable under Sections 147, 323 and 506 read with Section 149 IPC by the police of Police Station Hathin, District Palwal.