Shree Chandrashekhar, J. - (1.) The petitioners are aggrieved of order dated 17.03.2016 by which cognizance of the offence under sections 448, 342, 504 r/w 34 IPC has been taken by the Chief Judicial Magistrate, Ranchi.
(2.) The stand taken by the petitioners is that registration of Kotwali P.S. Case No.17 of 2016 corresponding to G.R.Case No.289 of 2016 has been instituted for a fight for the property. It is also contended that it was a purely civil dispute and in the written report no allegation has been levelled against the petitioners which would constitute offences under sections 448, 342, 504 r/w 34 IPC.
(3.) Mr. Nehru Mahto, the learned APP appears for the State.;