- (1.) Heard learned counsel for the petitioner and learned counsel for the State. No one appears for the private opposite party No. 2 who is complainant in this case.
(2.) The petitioners have prayed for quashing the proceeding in Complaint Case No. 47 of 1998 against them as also the order dated 07.12.1998 passed by leaned Judicial Magistrate, 1 st Class, Khunti therein, whereby, prima facie case was found against the petitioners for the offence under sections 342, 323, 379, 506, 500 of the Indian Penal Code and the process was ordered to be issued against them.
(3.) The complaint petition which has been brought as Annexure -1, shows that there is allegation against the accused persons in the complaint petition to have assaulted the complainant, and there is allegation against the petitioners as well.;