- (1.) Leave granted.
(2.) This appeal is directed against the order dated 8th of December, 2006 passed by the High Court of Judicature at Patna in Criminal Misc. No. 10662 of 2004, by which the learned Judge of the High Court had rejected an application under Section 482 of the Code of Criminal Procedure (in short, 'the Code ).
(3.) We have heard the learned Counsel for the parties and have examined the impugned order and the materials on record including the application under Section 482 of the Code.;