Rongon Mukhopadhyay, J. - (1.) Heard the learned counsel for the petitioners, learned counsel for the State and the learned counsel for the opposite party no. 2.
(2.) In this application, the petitioners have prayed for quashing of the order dated 05.06.2013 passed by the learned Judicial Magistrate, Chatra in C. P. Case No. 132 of 2013 by which cognizance has been taken for the offences under Sections 147, 148, 149, 436 and 427 of the Indian Penal Code.
(3.) The prosecution story as would appear is that on 26.09.2012 at about 9:00 P.M. while the informant/complainant namely, Deo Narayan Yadav was attending the festival of Karma Puja near the temple, he saw that his house was set at fire by some culprits and immediately when he rushed to his house, he saw the accused persons fleeing away. It had also been alleged therein that the informant/complainant had identified those persons and he had further alleged that property worth more than L one lac had been damaged by the fire.;