Rongon Mukhopadhyay, J. - (1.) Since common question of law and fact are involved in all these cases, the same are being disposed of by this common order. Cr.M.P. No. 1409 of 2005:
(2.) In this application, the petitioner has prayed for quashing the entire criminal proceedings in connection with Telco (Birsanagar) P.S. Case No. 104 of 2003 including the order dated 08.09.2004 passed by the Chief Judicial Magistrate, Jamshedpur by which cognizance has been taken for the offences punishable under Ss. 467, 468, 471, 420, 419, 406, 120B of the I.P.C. Cr.M.P. No. 1410 of 2005:
(3.) In this application, the petitioner has prayed for quashing the entire criminal proceedings in connection with Telco (Birsanagar) P.S. Case No. 105 of 2003 including the order dated 13.08.2004 passed by the Chief Judicial Magistrate, Jamshedpur by which cognizance has been taken for the offences punishable under Ss. 467, 468, 471, 420, 419, 406, 120B of the I.P.C. Cr.M.P. No. 1425 of 2005:;