(1.) Heard Mr. N.Kumarjit, learned senior counsel for the petitioners and Mr. N.Mahendra, learned counsel for the respondents.
(2.) This criminal revision petition arises out of an order taking cognisance by the learned CJM, Bishnupur and issuance of warrant of arrest against the accused persons. Following is the order in issue.
(3.) The aforesaid order was challenged by the petitioners/accused before the learned Sessions Judge, Bishnupur by filing a revision petition u/s 397 Cr.P.C. The revision petition was dismissed by the learned Sessions Judge on the ground that the aforesaid order is an interlocutory order and not subject to revision u/s 397 Cr.P.C., in view of the bar placed under sub-section (2) thereof, vide order dated 10.10.2013 passed in the aforesaid Cril. Revision Case No.3 of 2013/5/13. It is against this order of dismissal dated 10.10.2013 passed by the learned Sessions Judge, Bishnupur that the present criminal revision petition has been preferred.
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