(1.) Heard.
(2.) This application u/S. 407 read with Section 482 of the Criminal Procedure Code, 1973 (in short, 'the Code') is disposed of at the stage of hearing on admission.
(3.) Petitioners are the accused persons in I.C.C. No. 87 of 1997 pending in the Court of J.M.F.C.(R), Cuttack and the alleged offences are u/Ss. 341, 294, 506/34, I.P.C.