H.C.Mishra,J. - (1.) Since both these applications arise of the same case, they are taken up together and are being disposed of by this common order.
(2.) Heard learned counsel for the petitioners, learned counsels for the State as also learned counsel for the O.P. No. 2.
(3.) The petitioners have prayed for quashing the entire criminal proceedings against them in Gomia P.S. Case No. 107 of 2006 corresponding to G.R. No. 889 of 2006, which was instituted for the offence under Sections 498-A / 34 of the Indian Penal Code and Sections 3 / 4 of the Dowry Prohibition Act. Petitioners have also prayed for quashing the orders dated 9.4.2007 and 26.7.2007 taking cognizance in the respective cases, passed by the learned Additional Chief Judicial Magistrate, Bermo at Tenughat.;