ANANDA RAO Vs. STATE

JUDGEMENT

(1.) this petition is directed against the order dated 1-1-1991 passed by the addl. Judicial magistrate first class, sagar in c.o. No. 1182/1989 and the order dated 9-7-1991 passed by the sessions judge, shimoga in cr. R.p. No. 5/1991

(2.) by the order dated 1-1-1991, the learned judicial magistrate first class('jmfc 'for short), directed the issue of bailable warrants to charge-sheet withiesscss 1 to 3. By the order dated 7-1-1991, the learned jmfc directed the issue of non-bailable warrants to charge-sheet witnessess 1 to 3. When these two orders were challenged before the learned sessions judge, shimoga in the aforesaid criminal revision petition, the sessions judge passed the order referred to hereinabove, dismissing the application on the count that the order in question would amount to interlocutory order and that therefore, is not rcvisable having regard to Provisions of Section 397(2), cr. P.c- thus, these orders are challenged before this court.

(3.) I have heard Sri Rudregowda, counsel for the petitioners and Sri H. Kantharaj, govemment pleader for respondent.