- (1.) Special leave granted.
(2.) Prabhat Kumar Bose, the appellant has preferred Criminal Appeal No. of 1992 (arising out of S.L.P. No. 2211/ 89) challenging the order dated 12-7-89 of the High Court of Calcutta made in Crl. Revision Case No. 1570 / 88 whereby the High Court has set aside the order of the Metropolitan Magistrate discharging the appellant No. 1 under S.245(1) of the Code of Criminal Procedure.
(3.) The appellant in Criminal Appeal No. of 1992 (arising out of S.L.P. (Crl.) No. 2212/89) namely, Shibdas Dutta is challenging the above mentioned same order of the High Court reversing the order of the Metropolitan Magistrate discharging the second appellant.;