- (1.) All these cases, since arising out of the same impugned order, were heard together and are being disposed of by the common order.
(2.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the C.B.I.
(3.) All these applications have been filed by these petitioners for quashing of the entire criminal proceeding including order dated 21.01.2015 passed by learned 1st Additional Sessions Judge-cum-Special Judge, C.B.I., Dhanbad, in connection with R.C. Case No.06(A)/2013-D, whereby and where under, learned court below, took cognizance of the offence under Section 120B, 409, 420, 468, 471 and 477A of the Indian Penal Code and also under Sections 13(2) read with Section 13 (1)(c) & (d) of the Prevention of Corruption Act, 1988 against these petitioners.;