RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Santosh Kumar Gautam, learned counsel appearing for the petitioners and Mr. A.K. Pandey, learned A.P.P. for the State in Cr. M.P. No. 560 of 2016 and Mr. Asif Khan, learned A.P.P. for the State in Cr. M.P. No. 2904 of 2016 as well as Mr. D.K. Prasad, learned counsel for the opposite party no. 2 in both the cases.
(2.) Since both the applications are with respect to quashing of the entire criminal proceedings in connection with Chakradharpur P.S. Case No. 158 of 2015, corresponding to G.R. No. 352 of 2015 the same are being heard and disposed of together.
(3.) The petitioners in Cr. M.P. No. 560 of 2016 are the in-laws of the opposite party no. 2 whereas the petitioner in Cr. M.P. No. 2904 of 2016 is the husband of the opposite party no. 2.;