JUDGEMENT
Anubha Rawat Choudhary, J. -
(1.) Heard Mr. Shankar Lal Agarwal, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Rajesh Kumar Mahtha, counsel appearing on behalf of the State.
(3.) This petition has been filed for the following relief: -
"for quashing the entire Criminal proceedings including first information report in connection with Sadar P.S. Case No. 48/19 instituted against the petitioners for the offence punishable under Sections 406, 420, 427, 468, 471, 506, 120B of the Indian Penal Code now pending in the Court of learned Chief Judicial Magistrate at Chaibasa.";
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