Madhumati Mitra, J. - (1.) This is an application Under Section 482 of the Code of Criminal Procedure, 1973.
(2.) The petitioners have approached before this Court praying for quashing of the proceedings of G.R. Case No. 2065 of 2014 arising out of Tangra P.S. Case No. 130 of 2014 dated 30.06.2014 Under Sections 120B/406/420/467/468/506 of the Indian Penal Code pending before the Learned Additional Chief Metropolitan Magistrate, Sealdah.
(3.) The petitioners have also made prayers for quashing of the orders passed in connection with that proceedings.;