(1.) Heard Mr. P.P.N. Roy, learned Senior counsel assisted by Mr. A.K. Sahani, learned counsel for the petitioners, Mr. Manoj Kumar, learned counsel for the opposite party-State and Mr. Rahul Kumar, learned counsel for opposite party no.2.
(2.) This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioners have filed this criminal miscellaneous petition for quashing the order dated 27.06.2019 passed by the learned Judicial Magistrate, 1st Class, Giridih in Complaint Case No.179 of 2017, whereby, cognizance of the offences under Sections 409, 420, 477A, 120B and 506 of the Indian Penal Code has been taken and summons under Section 204 of the Code of Criminal Procedure has been issued against the petitioners.