H.K.SEMA, J. - (1.) LEAVE granted.
(2.) THIS appeal is preferred by the accused, nine in numbers, against the judgment and order dated 8.10.2002 passed by the High Court whereby the High Court directed the concerned Magistrate to proceed in the matter in accordance with law as contained in Section 209 of the Code of Criminal Procedure. We have heard learned counsel for the appellant as well as the learned public prosecutor for the State.
(3.) THE controversy involved in this appeal is in short compass being purely a question of law and it may not be necessary to recite the entire facts leading to the filing of the present appeal.;