- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) By the impugned order, the Madras High Court has recalled its earlier order passed on 5th August, 2008 in Criminal O.P. No.18985 of 2008 whereby anticipatory bail was granted to the appellants. Undisputedly, before the passing of the impugned order, no opportunity of hearing was afforded to the appellants; as such, the impugned order is per se fit to be set aside on this ground alone.;