Chandrashekhar, J. - (1.) The petitioners have challenged several orders passed in Complaint Case No. 686 of 2008. They are aggrieved of order taking cognizance and various orders by which non-bailable warrant of arrest has been issued against them at different stages.
(2.) The complainant, who is the wife of the petitioner no. 1, has been arrayed as O.P. No. 2 in this quash-petition.
(3.) O.P. No. 2 has appeared through Mr. Tarun Kumar, the learned counsel. Mr. Satish Kumar Keshri, the learned APP appears for the State of Jharkhand.;