- (1.) Heard learned counsel for the petitioners and learned A.P.P for the State as also, learned counsel for the O.P. No. 2.
(2.) Since, both these applications arise out of the same impugned order, as also the same questions of law are involved in them, they are taken up together and disposed of by this common order.
(3.) Petitioners in both these applications have challenged the order dated 21.8.2010 passed by the learned S.D.J.M. Dumka, in P.C.R Case No. 216 of 2007 corresponding to T.R No. 179 of 2010, whereby, the application filed by the petitioners under Section 245 of the Cr.P.C was rejected by the Court below finding that on the basis of the materials on record, there was material against the petitioners for framing the charge under Sections 420, 406 and 323 of the Indian Penal Code and has accordingly, directed the accused petitioners to appear in the Court below for framing of the charge.;