JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS , identical questions of law & facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M -23606 of 2014, titled as Jatinder Singh and another Versus State of Punjab and another(for brevity "the 1st petition") and CRM No.M -42411 of 2014, titled as Baljit Singh Versus State of Punjab and another(for short "the 2nd petition"), arising out of the same FIR/case, by means of this common judgment, to avoid the repetition of facts.

(2.) THE matrix of the facts and material, which needs a necessary mention for deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant -Amritpal Singh son of Balbir Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused -Jatinder Singh and Baljit Singh sons of Surjan Singh and Baljit Singh son of Mohinder Singh, vide FIR No.73 dated 04.07.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 336, 34, 506 IPC and Sections 25 and 27 of The Arms Act, by the police of Police Station Singh Bhagwantpur, District Ropar.

(3.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise -deeds dated 10.07.2014(Annexure P -2 in 1st petition) (colly.) and dated 08.12.2014(Annexure P -2 in 2nd petition)(colly.)