(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'). The petitioners are aggrieved by the order-dated 27.1.2005 passed by Shri Sharad Bhamkar, Judicial Magistrate First Class, Katni in Criminal Case No.513/04, rejecting their application for discharge that was moved in pursuance of the order-dated 17.12.2004 passed in an earlier petition, registered as MCrC No.9206/04 and filed under Section 482 of the Code, for quashing the complaint made by respondent no.1. Upon the complaint, cognizance of the offences punishable under Sections 409, 418, 420 read with 34 and 120B of the IPC was taken against the petitioners.
(2.) Relevant allegations, as made in the complaint, may be summarized thus -
(3.) For a ready reference, the operative part of the order-dated 17.12.2004 passed by a co-ordinate Bench of this Court may be reproduced thus -
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