Anubha Rawat Choudhary, J. - (1.) Heard Mr. Indrajit Sinha alongwith Mr. Bibhash Sinha, the learned counsel appearing for the petitioners.
(2.) Heard Mrs. Vandana Bharti, the learned A.P.P. appearing for the State and Mr. Kumar Nilesh, the learned counsel appearing for the Opposite Party No. 2.
(3.) This petition has been filed for the following reliefs :- "For quashing of the entire criminal proceedings initiated against the petitioners in connection with C.P. Case No. 1103 of 2017 including the order taking cognizance dated 05.05.018 passed by learned Judicial Magistrate, 1st Class, Bokaro, whereby he upon filing of the complaint and enquiry under Section 202 Cr.P.C. has been pleased to hold that there is sufficient ground for proceeding against the petitioners under Section 406 of the Indian Penal Code and accordingly, summoned them for facing trial and the case is now pending in the court of the learned Judicial Magistrate, 1st Class, Bokaro." Arguments on behalf of the petitioners ;