Shree Chandrashekhar, J. - (1.) Even after more than three months when this quash-petition was filed, defects as notified by the Registry have not been removed by the petitioners. Not only that, on 14.12.2018 when this matter was listed before the learned Joint Registrar (Judl.) and on 22.01.2019 when it was listed before the learned Registrar-General no one appeared on behalf of the petitioners.
(2.) The petitioners seek quashing of the orders by which processes under section 82 Cr.P.C and section 83 Cr.P.C have been issued against them.
(3.) Mr. Naveen Kumar Ganjhu, the learned counsel for the petitioners submits that the petitioners have been forcibly implicated in Special POCSO Case No. 26 of 2017.;