(1.) This judgment shall dispose of both petitions filed with a prayer to quash the FIRs, Annexure P-1, is thereto. As a matter of fact, it is FIR No.59 of 2016, registered at the instance of complainant-respondent No.2, should have been sought to be quashed in Cr.MMO No.68 of 2018, however, FIR No.60 of 2016, in cross case registered against the complainant-respondent No.2 in this petition and his co-accused, has been annexed thereto as Annexure P-1. Similarly, in connected petition, i.e. Cr.MMO No.69 of 2018, it is the proceedings in a case registered vide FIR No.60 of 2016, should have been sought to be quashed, however, it is FIR No.59 of 2016, is annexed thereto as Annexure P-1.
(2.) Learned counsel submits that the copy of FIRs in this manner came to be annexed with these petitions by way of an advertent mistake. On his oral request, he is permitted to replace the FIRs, Annexure P-1, from one petition to other, so that the record is straighten.
(3.) It is seen that the cases by the parties in these petitions against each-other, came to be registered vide above mentioned FIRs, on account of they scuffled with each-other on 16.04.2016 in the evening around 07.30 p.m. Learned Additional Advocate General, has placed on record of these petitions the status report which reveals that the investigation is now complete and the report under Section 173 Cr.P.C. has been filed in the Court of learned Judicial Magistrate, 1st Class, Indora, District Kangra, H.P. The same presently is at the stage of scrutiny of the documents, annexed thereto, meaning thereby that the proceedings in both cases are at initial stage.