RAVINDER KUMAR Vs. STATE OF HARYANA 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- 39612 of 2012 (for brevity "the 1st case") and CRM No. M-39611 of 2012 (for short "the 2nd case"), between the same parties, by means of this common judgment, in order to avoid the repetition.

(2.) The contour 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 Shakshi daughter of Veerpal-respondent No.2 (for brevity "the complainant in the 1st case"), a criminal case was registered against the petitionersaccused Ravinder Kumar son of Kehar Singh, his mother Bharti Devi and brother Rakesh Kumar, by virtue of FIR No.191 dated 15.06.2007 (Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406, and 506 IPC, by the police of Police Station City Dabwali, District Sirsa.

(3.) After completion of the investigation, the police submitted the final police report (challan). As per affidavit of learned counsel for petitioners, Rakesh Kumar (co-accused of the present petitioners) was discharged by the trial Court. Consequently, the petitioners-accused were charge-sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.