Thomas, J. - (1.) Leave granted.
(2.) The High Court seems to have pre-empted launching of prosecution proceedings against the respondent as the High Court prematurely stepped in with an order of quashment. State of West Bengal has, therefore challenged the said order of the High Court in this appeal by special leave.
(3.) The facts which appellant has set up against the respondents which led to the aforesaid order are the following:;