SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Shadab Eqbal, learned counsel for the petitioners, Mrs. Vandana Bharti, learned A.P.P. appearing for the opposite party-State and Mr. Gaurav Raj, learned counsel for opposite party no.2.
(2.) Pursuant to the order dated 23.02.2021, husband and wife have appeared in person through their Advocates in the Court.
(3.) This quashing application has been filed for quashing the entire criminal proceeding connecting with Patratu (Bhurkunda) P.S. Case No. 44 of 2019 lodged under Sections 341/323/379/504/34 of the Indian Penal Code.;