SURENDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned senior counsel for the petitioners in Cr.M.P. No. 2985 of 2018 and Mr. Pran Pranay, learned counsel appearing for the opposite party no. 2 who have reversed their role in Cr.M.P. No. 3260 of 2018.

(2.) In Cr.M.P. No. 2985 of 2018 the petitioners are aggrieved by the institution of Dbanbad P.S. Case No. 89 of 2018, registered for the offences punishable under Sections 342, 323, 387, 379, 307/34 of the Indian Penal Code.

(3.) In Cr.M.P. No. 3260 of 2018 the petitioners are aggrieved by the initiation of the criminal prosecution in connection with Dhanbad P.S. Case No. 90 of 2018, registered for the offences punishable under Sections 147, 148, 149, 341, 323, 452, 325 and 379 of the Indian Penal Code.