Ananda Sen,J. - (1.) The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10:30 a.m. They have no complaint in respect of the audio and video clarity and quality.
(2.) Heard the counsel for the parties.
(3.) By way of filing this petition, the petitioners have prayed for quashing the order dated 01.07.2019, by which, the learned Chief Judicial Magistrate, Hazaribagh, has issued the process under Section 82, Cr.P.C in connection with Sadar P.S. Case No. 986/2013 (G.R. No. 4583 of 2013).;