1. We think that this Rule must be made absolute. The procedure adopted by the Magistrate was wrong. Authority in support of this proposition is
to be found in Guru Charan Aich In the matter of the petition of 1 C. W. N. 650. It appears to us that the course open to the Magistrate was to
order a further enquiry; and, after he had made such an order, he might have proceeded as the circumstances of the case justified. But, without
taking any such steps, by simply ordering the re-issuing of the warrants, he exceeded his authority. The bail bonds of the petitioners who are out on
bail will be discharged.