- (1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the opposite party no.2 and also learned counsel appearing for the State.
(2.) Since both the cases arise out of the same case it were heard together and are being disposed of by this common order.
(3.) In both the cases the order dated 13.6.2012 passed by the Chief Judicial Magistrate, Chaibasa in Complaint Case No.68 of 2011 has been challenged whereby and whereunder cognizance of the offence punishable under Sections 406, 420/34 of the Indian Penal Code has been taken against the petitioners.;