- (1.) Despite service of notice upon the Opposite Party No. 2, he has neither appeared in person nor through lawyer and as such, this case has been taken up for disposal of the case at the stage of admission.
(2.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(3.) The petitioners, in this application, have challenged the impugned order dated-17.04.2006, passed by the learned Chief Judicial Magistrate, Koderma in Complaint Case No. 27 of 2006, whereby cognizance for the offences under Sections 406, 420 and 120 B of the I.P.C. was taken against the petitioners and they were summoned to face trial. The petitioners have also challenged the impugned order of the Sessions Judge, dated-20.04.2007, whereby the Sessions Court had dismissed the Cr. Revision application filed by the petitioners vide Cr. Revision No. 27 of 2006 against the impugned order of cognizance, passed by the C.J.M.;