- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Calcutta High Court allowing the application under Section 401 read with Section 402 of the Code of Criminal Procedure, 1973 (in short the 'Code').
(3.) The main grievance in support of the petition is that the appellants were not granted opportunity of being heard before the petition was allowed by the learned Judge.;