JOYMALYA BAGCHI,J. - (1.) Order dated 18.11.2016 passed by learned Sessions Judge, North 24 Parganas in Criminal Misc. Case No.3829 of 2016 cancelling the bail granted to the petitioners is the subject matter of challenge in the instant proceeding.
(2.) The gist of the allegations in the first information report is to the effect that a piece and parcel of land owned by the opposite party no.2 was dishonestly conveyed in favour of the petitioners purportedly by a dead person.
(3.) Accordingly, the first information report was registered against the petitioners and investigation commenced thereon. In the course of investigation, the petitioners had approached the learned Sessions Judge, North 24 Parganas for grant of anticipatory bail, which was initially dismissed as withdrawn on 19.5.2016 and thereafter rejected on 23.06.2016.;