Rongon Mukhopadhyay, J. - (1.) Since common questions of law and fact are involved in these applications, the same are being disposed of by this common order.
(2.) Heard Ms. Shruti Shrestha, learned counsel for the petitioners and Md. Zaid Ahmad, learned counsel for the opposite party no.
(3.) In these applications the petitioners have prayed for quashing of the entire criminal proceeding in connection with Lohardaga Mahila P. S. Case No. 34 of 2013 corresponding to G. R. No. 660 of 2013(S) including the separate orders passed by the learned Chief Judicial Magistrate, Lohardaga whereby and whereunder cognizance has been taken for the offence punishable under Sections 498A/34 of the I.P.C. and Section 3 /4 of the D. P. Act.;