D.K. Sinha, J. - (1.) BOTH the Cr. Revision No. 450 of 2006 and Cr. M.P. No. 845 of 2006 are taken together for the common cause.
(2.) HEARD Mr. Jai Prakash, learned Sr. Counsel appearing on behalf of the petitioners and the learned A.P.P. None appeared on behalf of the Opposite Party No. 2 in either of the petitions aforesaid though the O.P. No. 2 executed Vakalatnama in favour of Mr. P.K. Banerjee, Advocate.
(3.) IN Criminal Revision No. 450 of 2006 the petitioners have requested for setting aside the impugned order dated 08.06.2006 passed in Complaint Case No. 266 of 2003 pending before the Judicial Magistrate, 1 Class, Ranchi by which the petition filed on behalf of the petitioners under Section 205 of the Code of Criminal Procedure was dismissed and the petitioners were directed to appear before the Court in person. It was further requested that during pendency of the Criminal Revision no coercive step should be taken against any of them pending before the court concerned which was allowed.;