JASWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) As identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M-5187 of 2013 titled Jaswinder Singh and others Vs. State of Punjab & others (for brevity "the 1st case) and CRM No. M-7089 of 2013 titled Sohan Singh & others Vs. State of Punjab & others, (for short "the 2nd case"), arising out of the same incident/case/FIR, by means of this common judgment, in order to avoid the repetition.

(2.) The crux 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 Narinder Kaur wife of Lakhwinder Singh-respondent No.2 (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners-accused Jaswinder Singh son of Natha Singh and others, for having caused injuries to complainant and respondent Nos.3 to 5, vide FIR No.32 dated 05.03.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 326, 324, 323 & 148 read with Section 149 IPC, by the police of Police Station Quadian, District Gurdaspur.

(3.) Sequelly, the prosecution claimed that during the course of same very occurrence/incident, Dalbir Singh & his wife Hanso-respondent Nos.2 & 3, also sustained injuries at the hands of the complainant party in 1 st case. Therefore, in pursuance of separate statement of Dalbir Singh, a cross criminal case was also registered against the petitioners-accused Sohan Singh son of Darshan Singh and others (in 2nd case), for the commission of offences punishable under Sections 323, 324, 326 & 148 read with Section 149 IPC, by means of same FIR of the same Police Station.