Rongon Mukhopadhyay, J. - (1.) Since common questions of law and facts are involved in these cases, the same are being disposed of by this common order.
(2.) Heard Mr. Ashish Jha, learned counsel for the petitioners and Mr. Kumar Harsh, learned counsel for the opposite party No. 2 in all the cases.
(3.) In these applications, the petitioners have prayed for quashing of the entire criminal proceeding in connection with Argora P. S. Case No. 109 of 2016 instituted for the offences under Sections 406/420/34 of I.P.C.;