- (1.) Heard learned counsel for the petitioners and learned counsel for the State, as also learned counsel for the complainant.
(2.) The petitioners have filed this application with a prayer for quashing the order dated 4.2.2013 passed by Sri D.K. Singh, learned Judicial Magistrate, Hazaribagh, in Complaint Case No.1420 of 2011, whereby, the prima facie offence under Sections 147, 323, 341 & 379 of the Indian Penal Code and Sections 3(1)(v)(x) of the SC/ST (Prevention of Atrocities) Act, has been found against the petitioners.
(3.) The complaint petition has been brought on record, which shows that there is land dispute between the parties and there is allegation against the petitioners to have assaulted the complainant and abused him in the name of his caste. There is also allegation of committing theft of paddy crops against these petitioners from the land, in dispute.;