SANJEEV KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-30227 of 2012, titled as Sanjeev Kumar Versus State of Punjab and another(for brevity "the 1st case") and CRM No.M-30430 of 2012, titled as Sanjeev Kumar and another Versus State of Punjab and another (for short "the 2nd case") between the same parties, 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-Sunita Rani, wife of Sanjeev Kumar, daughter of Raj Kumar Saddi, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Sanjeev Kumar son of Harbans Lal, vide FIR No.60 dated 23.04.2008(Annexure P-1), for the commission of offences punishable under Sections 323 and 341 IPC, by the police of Police Station Samrala, District Ludhiana (subject matter of 1st case).

(3.) Sequelly, the complainant has also lodged another criminal case against the petitioners accused Sanjeev Kumar and his father Harbans Lal, by way of FIR No.128 dated 28.06.2007(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A and 323 IPC (the offence punishable under Sections 309 and 201 IPC were added later on), by the police of same Police Station Samrala, District Ludhiana(subject matter of 2nd case).