- (1.) Leave granted.
(2.) This appeal is directed against the order dated 29th June, 2012 of the High Court of Patna passed in Crl. Misc. No.31533 of 2008 by which the High Court refused to quash the criminal proceedings against the appellants under Sections 403/406/420/467/471/389 read with Section 120B and 34 of the Indian Penal Code, 1860.
(3.) We have heard the learned counsels for the parties.;