S.B. Sinha, J. - (1.) Leave granted.
(2.) Whether the High Court in exercise of its jurisdiction under Sections 397 and 401 of the Code of Criminal Procedure (for short "the Code") can pass an order in absence of the accused persons in the facts and circumstances of this case is the question involved in this appeal which arises out of a judgment and order dated 25.02.2008 passed by the High Court of Delhi at New Delhi in Criminal Revision Petition No. 116 of 2008.
(3.) Before adverting to the said question, we may notice the admitted fact of the matter.;