R.R. Prasad, J. - (1.) Learned counsel appearing for the petitioners is permitted to removed the defects in course of the day.
(2.) Heard learned counsel appearing for the petitioners, learned counsel appearing for the State and learned counsel appearing for the informant.
(3.) Mr. Rajendra Krishna, learned counsel appearing for the petitioners submits that though these petitioners have filed this application for quashing of the first information report of Kotwali (Sadar) P.S. Case No. 953 of 2013 (G.R. No. 5876 of 2013) dated 24.10.2013, registered under Sections 341/342/323/307/353/34 of the Indian Penal Code and also for quashing of the order dated 26.10.2013, passed by learned Chief Judicial Magistrate, Ranchi whereby warrant of arrest has been ordered to be issued against these petitioners, but these petitioners would confine their prayer with respect to quashing of the order dated 26.10.2013 only.;