- (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.
(3.) We have heard learned counsel for the appellant as well as the learned public prosecutor for the State.;