The appellant is before this Court assailing the order passed by the High Court of Jharkhand At Ranchi in which the High Court has allowed the said Crl.Miscellaneous Petitions and ... has set aside the orders passed by the Judicial Magistrate First Class, Palamau . The learned Judicial Magistrate by the order had taken cognizance of the offence alleged against the respondent and rejected the petition filed by the Respondent No.2 seeking discharge in the said criminal complaint.