State of U.P. vs Karam Singh and Another

V.P. Mathur, J.—This revisions 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 u/s 216, Penal Code and Section 4, Terrorist and Disruptive Activities (Prevention) Act, 1985.

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.

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.

In the case of Bhola Vs. State, 1979 CriLJ. 718 a Division Bench of this Court considered what could be called an interlocutory order as contemplated in Section 397(2), Cr.P.C. It considered in this respect the Supreme Court case of Amar Nath and Others Vs. State of Haryana and Another, and another case Madhu Limaye Vs. The State of Maharashtra, . The Division Bench was of the view that the, Supreme Court had held that the expression "interlocutory order" has not been used in Section 397(2), Cr.P.C, in a restricted sense where it has to convey the meaning contrary or converse to "final order", because if such a meaning is given to this terra, it would almost render nugatory the revisional power of the Court of Session or the High Court, conferred by Section 397 Cr.P.C. It was held that the order which does not decide any of the matters in dispute substantially or the vital issue in the case against the accused touching the merits of the case or the rights of the parties will be an interlocutory order.

The Court also took notice of the fact that in Amar Nath and Others Vs. State of Haryana and Another, while giving examples of interlocutory orders the Supreme Court had mentioned the words "passing orders for bail". It was held that term includes granting, rejecting or cancelling of the bail.

In view of this law laid down by the Division Bench of this Court, which I am bound to follow and which is based upon the interpretation of law as has been laid down by the Supreme Court in the two cases mentioned above, I am positively of the opinion that the present revision which was against the grant of bail was a revision against an interlocutory order and did not lie. The proper forum for the State would have been to move for cancellation of the bail, or if that be permissible, to file a petition u/s 482, Cr.P.C. or even a writ petition but the revision is misconceived and is to be dismissed.

The revision being not maintainable is hereby dismissed.