AWDHESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these applications arise out of the same case and as such, they have been heard together and disposed of by this common order.

(2.) Heard the learned counsel for the petitioners and learned counsel for the State, as also learned counsel for the complainant opposite party No.2.

(3.) The petitioners in Cr. Revision No.776 of 2012 are the accused persons in Complaint Case No.451 of 2008 and they are aggrieved by the order dated 18.8.2012 passed by Sri Y. C. Verma, learned Judicial Magistrate, 1st class, Bermo at Tenughat, whereby, the application filed by the petitioners under Section 245 of the Cr.P.C for discharge, has been rejected by the Court below, whereas, Cr.M.P No.500 of 2009 has been filed by the petitioners challenging the order dated 22.1.2009 passed by Sri D. K. Mishra, learned Judicial Magistrate, 1st class, Bermo at Tenughat, whereby upon enquiry, finding the prima facie offence under Section 498-A of the I.P.C., the process was directed to be issued against the petitioners.