KULDEEP 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 -33703 of 2013, titled as Kuldeep Singh and others Versus State of Punjab and others(for brevity "the 1st petition") and CRM No.M -33701 of 2013, titled as Tilak Raj and others Versus State of Punjab and others(for short "the 2nd petition"), arising out of the same very FIR/incident/crosscase, by means of this common judgment, to avoid the repetition.

(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 -Subh Lata wife of Sham Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners -accused -Kuldeep Singh son of Rattan Singh and others, vide FIR No.68 dated 30.10.2010(Annexure P -1), on accusation of having committed the offences punishable under Sections 452, 323, 148 and 149 IPC, by the police of Police Station Shahpur Kandi, District Pathankot.

(3.) SEQUELLY , the prosecution claimed that during the course of same very incident, the opposite party also sustained injuries. Therefore, in pursuance of the statement of complainant -Kuldeep Singh son of Rattan Singh, respondent No.2(for short "the complainant in the 2nd petition"), another criminal cross -case was also registered against the petitioners -accused -Tilak Raj son of Chain Singh and others(in 2nd petition), vide DDR No.15 dated 03.10.2010, by the police of same Police Station Shahpur Kandi, District Pathankot.