D.P.SINGH, J. - (1.) HEARD both the sides.
(2.) THIS Cr. Misc. application has been preferred by the petitioners against the order of the Sessions Judge, Bokaro, dated 21.8.2003 by which the bail granted to these petitioners by the learned ACJM, Bokaro has been cancelled under Sec. 439(2) of the Cr.P.C. Admittedly the petitioners have been charge -sheeted for the offences under Sections 364, 498 - A of the Indian Penal Code and 3/4 of the Dowry Prohibition Act in connection with B.T.P.S. Case No. 40 of 2001, remanded in judicial custody and their prayer for bail was earlier rejected by the same Court on 6.7.2001. However, by order dated 18.8.2001 the same Court allowed the prayer for bail. Hence the prayer for cancellation of bail before the learned Sessions Judge, Bokaro.
(3.) THE petitioners asserted in this petition that the learned Sessions Judge has committed a mistake of law by cancelling the bail bonds as the bail granted once should not have been interfered and cancelled except on the ground of misuse of privilege of bail enumerated under provisions of the CrPC. Therefore the order dated 21.8.2003 may be quashed.;