KRISHNA SINGH Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) By the Court Since the common questions of fact and of law are involved in both these applications, they are being disposed of by this common order.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) In Cr.M.P No.418 of 2006, the petitioners have prayed for quashing the order taking cognizance passed by the learned Chief Judicial Magistrate, Chatra, in U.C Case No.143 of 2004, as well as the entire criminal proceeding passed therein, whereas in Cr.M.P No.1636 of 2006, the same prayer has been made with respect to U.C Case No.226 of 2004 relating to the same Court.