Ananda Sen, J. - (1.) Aggrieved by the order dated 17.3.2015 and 26.3.2015 passed by the District and Additional Sessions Judge XIII, Dhanbad in connection with Nirsa P.S. Case no. 38 of 2000, the petitioners have preferred this revision application.
(2.) Before proceeding in this matter, the order dated 17.3.2015 and 26.3.2015 needs to be reproduced hereunder: "17.3.2015-Accused is absent today and takes no step, so his bail is cancelled, office to issue non-bailable warrant of arrest. Put up on 26.03.2015. 26.3.2015- Accused is absent, office to issue process u/s 82-83 Cr.P.C. Put up on 09.04.2015 for order. "
(3.) From the aforementioned orders it is apparent that accused petitioners did not appear in the court below, in course of trial, thus, the court below cancelled the bail on 17.3.2015 and issued non-bailable warrant of arrest for appearance of the petitioners and thereafter again on the next date, issued process under Section 82 and 83 Cr.P.C.;