PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this revision petition aggrieved by order dated 24.04.2017 passed by Sessions Judge, Jhunjhunu whereby the Court below allowed the application filed by the complainant under Section 439 (2) Cr.P.C., 1973 and cancelled the bail granted to the petitioners.
(2.) A preliminary objection is raised by the counsel for the complainant that the order under Section 439 (2) Cr.P.C., 1973 is an interlocutory order and revision is not maintainable.
(3.) Counsel for the complainant has placed reliance on "Amar Nath and Ors. v. State of Haryana and Anr." 1977 4 Supreme Court Cases Page 137 and "Nilu alias Prasanta Kumar Patjoshi and others v. State" 1983 SCC Online Ori. Page 149 .;