- (1.) Issue notice mentioning that the matter will be disposed of finally at the notice stage itself. Pending notice, there will be stay of further proceedings pending in the Court of Sub Divisional Judicial Magistrate, Asansol, against the petitioners 2 to 4 under sections 420, 363, 341, 504 read with 120-B IPC being Asansol P.S. Case No. 8 dated 5.7.1986 CR 1115/86 shall remain stayed. Both notices be made returnable in eight weeks from today.
(2.) In the meanwhile, the learned Magistrate is requested to send to the Registrar of this Court a copy of the order passed by him giving reasons for issuing non-bailable warrants against petitioners 2 to 4.
(3.) Prayer (i) of application for direction is granted. Exemption allowed.;