- (1.) This revision is directed against the order of the Sessions Judge, Shahjahanpur, passed on 14-10-1987, in Criminal Application No. 68 of 1987, State v. Karam Singh granting "bail to Karam Singh and Gyan Singh for the offences under S. 216, Penal Code and S. 4, Terrorist and Disruptive Activities (Prevention) Act, 1985.
(2.) The learned counsel for the other side has appeared and contested the revision at the admission stage. His preliminary contention is that revision is not maintainable.
(3.) It may be mentioned outright that the revision is sought to be filed under the Cr. P. C. and the learned counsel for the State cannot be allowed to argue on one hand that the provisions of the Criminal P.C, shall be applicable to this case and the revision will lie and on the other hand to say that they will not apply and the learned Sessions Judge cannot be held entitled to pass any order in this case under the provisions of the Cr.P.C.;