SUNIL BHATTACHARJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned counsel for the State as also the learned counsel for the Opposite Party No. 2.

(2.) In the present application, the petitioners have challenged the impugned order of cognizance, dated 31.1.2006, passed by the Judicial Magistrate, Ghatshila in C/1-97 of 2005, whereby cognizance for the offence under Sections 341, 323 and 498A of the I.P.C. was taken against the petitioners and they have been directed to appear and face trial for the said offences.

(3.) It may be noted that vide the interim order, passed by this Court, the further proceedings in the case pending against the petitioners before the court below have been stayed.