(1.) Heard learned counsel for revisionist as well as learned A.G.A. and learned counsel for opposite party no.4.
(2.) Learned A.G.A. as well as learned counsel for opposite party no.4 have raised a preliminary objection regarding maintainability of this revision moved under Section 397/401 of Cr.P.C.
(3.) It has been contended by learned A.G.A. as well as learned counsel for opposite party no.4 that impugned order dated 22.09.2015 passed by learned District & Sessions Judge, Barabanki under Section 439(2) of Cr.P.C. in Criminal Misc. Case No.965 of 2014 relating to Case No.2509 of 2014 arising out of Crime No.436 of 2013, under Sections 467, 468, 471, 419, 420, 120-B IPC, Police Station Kotwali City Barabanki, District Barabanki is an interlocutory order and petitioners have opportunity to move bail application before this Court under Section 439 of Cr.P.C. Therefore, neither revision under Section 397/401 of Cr.P.C. nor petition under Section 482 of Cr.P.C. is maintainable before this Court in view of bar provided in sub-section (2) of Section 397 of Cr.P.C.
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