R.R. Prasad, J. - (1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.
(2.) These applications have been filed for quashing of the order dated 15.5.2013 passed in Ramgarh P.S. case no.230 of 2012 (G.R.No.3764 of 2012) whereby and where under cognizance of the offence punishable under Sections 407, 420, 468 of the Indian Penal Code has been taken against the petitioners.
(3.) It is the case of the prosecution that upon an information being received that bags of cement are being unloaded in the factory premises of M/s. Maa Jagdamba Traders for selling it in the black market, raid was laid in the business premises of M/s.Maa Jagdamba Traders where a truck baring registration no.NL-02K-0932 was found standing in front of the business premises of M/s. Maa Jagdamba Traders from which bags of cement were being unloaded for loading it over Tata 407 bearing registration no.JH-02E-4265.;