RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Arvind Kumar Choudhary, learned counsel appearing for the petitioner, Mr. Amresh Kumar, learned A.P.P. for the State and Mr. Lalit Yadav, learned counsel appearing for the opposite party no. 2.
(2.) In this application, the petitioners have prayed for quashing of the entire criminal proceedings in connection with P.C.R. Case No. 211 of 2011 including the order dated 13.09.2012 passed by the learned Judicial Magistrate, Deoghar whereby and where under cognizance has been taken for the offences punishable under Sections 323 and 504 of the Indian Penal Code.
(3.) It has been submitted by the learned counsel for the petitioners that the petitioners who is a Police official had gone to apprehend Idrish Mian with respect to Sonaraithari P.S. Case No. 133 of 2010 and when they were returning back some of the persons have pelted stones upon them which led to institution of Sarawan (Sonaraithari) P.S. Case No. 156 of 2010 by the petitioner no. 2.;