ANOOP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M -39576 of 2014 titled as Anoop Kumar and others Vs. State of Punjab and others (for brevity "the 1st case) and CRM No. M -380 of 2015 titled as Ramkishan Vs. State of Punjab and others (for short "the 2nd case"), Crl. Misc. No. M -380 of 2015 arising out of the same case/FIR, 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 Shekh Jabal @ Shekh Jabar son of Shekh Nandanirespondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Anoop Kumar son of Kuber and others, vide FIR No.375 dated 01.10.2014 (Annexure P -1), on accusation of having committed the offences punishable under Sections 323, 324 and 148 read with Section 149 IPC, by the police of Police Station A -Division, Amritsar City.

(3.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 22.10.2014 (Annexure P -2).