Ranjan Gogoi, J. - (1.) - Leave granted.
(2.) We have heard learned counsels for the parties.
(3.) An order of the High Court refusing to quash the proceeding against the appellants has been challenged in this appeal. Before the High Court the appellants in the petition under Section 482 Cr.P.C., 1973 had raised the question of jurisdiction of the Dhanbad Court and had also challenged the initiation of the proceeding on merits. The High Court after an elaborate discussion took the view that the Court in Dhanbad would have jurisdiction and, therefore, dismissed the petition. The High Court, however, did not deal with the merits of the contentions raised by the appellants (petitioners before the High Court).;