MANJIT PRAKASH Vs. SHOBHA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) Appellants challenge the order passed by a learned single Judge of the Patna High Court cancelling the bail granted to them by order dated 7-9-2006 in Criminal Miscellaneous No. 10719 of 2006. The application for cancellation of bail was filed by the respondent No. 1. Appellants 1, 2 and 3 are arrayed as accused Nos. 1, 2 and 4. Five persons were granted bail by order dated 7-9-2006 in Criminal Misc. Case No. 10719 of 2006. By the impugned order the learned single Judge directed cancellation of bail granted to the present appellants while holding that the two others being ladies there was no need to cancel the bail granted to them.

(3.) Though various points were urged in support of the appeal primarily it was submitted that no reasons have been given for cancelling the bail.