RONGON MUKHOPADHYAY, J. - (1.) HEARD Sri Sahdeo Choudhary, learned counsel on behalf of the petitioners, Sri Sidhartha Roy, learned counsel appearing on behalf of the opposite party no. 2 as well as the learned counsel for the State.
(2.) IN this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Complaint Case No. 404 of 2013 including the order dated 20.12.2013 passed by Sri Chandan Kumar, learned Judicial Magistrate, Ranchi by which cognizance was taken for the offence under Sections 448, 380, 341 and 504 of the Indian Penal Code.
(3.) IT appears that a complaint case being Complaint Case no. 1451 of 2012 was instituted by the complainant opposite party no. 2 on 07.08.2012 which was sent to the police for investigating the matter in terms of Section 156(3) of the Cr.P.C. Pursuant to the same, a First Information Report was instituted being Lalpur P. S. Case No. 263 of 2012 and after investigation final form was submitted by the police after having found the case to be false. On being noticed, the informant complainant filed a protest cum complaint petition and after inquiry as envisaged under Section 202 of Cr.P.C., cognizance was taken by the learned Judicial Magistrate, Ranchi vide order dated 20.12.2013 for the offences punishable under Sections 448, 380, 341 and 504 of I.P.C. against all the accused persons.;