IN THE SUPREME COURT OF INDIA

   CRIMINAL APPELLATE JURISDICTION

           CRIMINAL  APPEAL Nos.1003-1004    OF  2009

             [Arising out of SLP(Crl.) Nos.6260-6261  of 2008]

BIVASH CHANDRA DEBNATH @ PATAL & ORS. ...   Appellant(s)

                     Versus    STATE OF WEST BENGAL ...  Respondent(s)

O R D E R

Leave granted.

These  appeals  are  directed  against  an  order  passed  by  the  Division  

Bench of the Calcutta High Court on 9th June, 2008 in CRA. No.235 of 1994, canceling  

the bail granted to the appellants during the pendency of the appeal.  The only ground  

on  which  the  bail  was  cancelled  is  that  on  9th June,  2008,  the  appellants  went  

unrepresented.  No other ground has been given for cancelling the bail.

In our view, this order of the Division Bench of the High Court cannot be  

sustained since on the date in question, the names of the learned counsel representing  

the appellants had not been indicated in the cause list.  Furthermore, there is also no  

reason  given for cancellation of the bail.  Accordingly, the said order is set aside, the  

order granting bail to the appellants on 26th September, 1994,  

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is restored.

The appeals are disposed of.

                        ...................J.                                 (ALTAMAS KABIR)   

                   ...................J.                                   (CYRIAC JOSEPH)           

New Delhi,      May 11, 2009.