- (1.) Leave granted.
(2.) This appeal is filed by the accused Nos. 2, 3 and 4 (Petitioner Nos. 1, 2 and 3 before the High Court) against the order dated 26.06.2015 passed by the High Court (Single Judge) in Criminal Writ petition No. 766/2015 which arise out of an interim order dated 31.01.2015 passed by Metropolitan Magistrate, Mazgaon, Mumbai in case No. 193/SW/2006.
(3.) Facts of the case lie in a narrow compass. They, however, need mention infra in brief.;