GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Hardyal Singh son of Charan Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Gurpreet Singh son of Kulwant Singh and others, vide FIR No.10 dated 09.01.2009 (Annexure P-1), on accusation of having committed the offences punishable under Sections 324 & 326 read with Section 34 IPC, by the police of Police Station Sadar Tarn Taran.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). 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.

(3.) AS is evident from the record that the first petition bearing CRM No.M-4985 of 2013 (for brevity 'the 1st case) (file attached), filed by the petitioners was dismissed as withdrawn on technical grounds, by this Court, by way of order dated 12.04.2013. However, the liberty was granted to the petitioners to file fresh petition, after removing the defects.