VIKRAM SINGH @ VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points of law and facts are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M -48 of 2015 titled as "Vikram Singh @ Vicky Vs. State of Punjab & Anr." (for brevity "the 1st petition") and CRM No.M -43209 of 2014 titled as "Ranbir Singh & Ors. Vs. State of Punjab & Anr" (for short "2nd petition"), arising out of the same incident/cross cases between the same parties, vide this common judgment in order to avoid the repetition of facts.

(2.) THE contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record, is that initially, in the wake of statement of complainant Ranbir Singh s/o Prem Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner -accused Vikram Singh alias Vicky s/o Rattan Singh (in 1st petition), by virtue of FIR No.173 dated 14.11.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 323 and 354A read with section 34 IPC by the police of Police Station Kharar, District S.A.S.Nagar (Mohali) (subject matter of 1st petition).

(3.) SEQUELLY , in pursuance of statement of complainant Pawandeep Singh s/o Gurdev Singh (in short "the complainant), another criminal cross case was registered against petitioners -accused Ranbir Singh s/o Prem Singh and others (in 2nd petition), by way of Rapat Roznamcha No.36 dated 14.11.2014 (Annexure P1) in the same very FIR, for the commission of offences punishable u/ss 323, 341 and 506 read with section 34 IPC by the police of same very police station (subject matter of 2nd petition).