R. S. SHARMA, SON OF LATE M.D. SHARMA, SECRETARY, D.A.V. COLLEGE MANAGEMENT COMMITTEE, RESIDENT OF CHITRAGUPTA ROAD, P.O. & P.S. NEW DELHI, NEW DELHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Since similar issue of laws and facts are involved in these applications the same are being disposed of by this common order.

(2.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioners and Mrs. Niki Sinha, learned A.P.P. for the State.

(3.) In these applications, the petitioners have prayed for quashing of the entire criminal proceedings in connection with Nirsa P. S. Case No. 164 of 2015 including the order dated 28.09.2015 passed by the learned Judicial Magistrate, Dhanbad whereby and where under cognizance has been taken for the offence punishable under Sec. 504 of the Indian Penal Code.