- (1.) In connection with a proceeding under Section 147 Cr. P.C., an order has been passed against the present petitioners which goes like this. "Perused the P.R. and it is apparent that the O/Ps have blocked the passage. Under the circumstances, I/C, Rajarhat P.S. is directed to remove the obstacle, made by the O/Ps on the passage, within seven(7) days and submit a compliance report. The petitioners are at liberty to put up the matter in failure of the compliance of the order."
(2.) The petitioners challenged the said order in a criminal revision before the Sessions court and the revisional court affirmed the order passed against them. Hence, this criminal revision.
(3.) Heard the learned Counsel appearing for the parties and considered their respective submissions. Perused the impugned order.;