(1.) At the threshold of these two Revision Cases, on a perusal of the impugned orders, the point that has emerged for adjudication is whether or not the orders impugned against fall within the ambit of the expression "Interlocutory order" so as to attract the Bar under sub-section (2) of Section 397 of the Criminal Procedure Code (for brevity "the Code").
(2.) In Criminal Revision Case No.380 of 2000 the Revision Petitioners assail the order dated 20-1-2000 passed by the learned Assistant Sessions Judge, Mahabubabad, in Criminal Miscellaneous Petition No.1177 of 1999 in Sessions Case No.428 of 1998 whereunder the learned Judge dismissed the petition filed seeking discharge on the premise that there is no material whatsoever on hand to frame a charge.
(3.) The Revision Petitioner in Criminal Revision Case No.563 of 2000 assails the order dated 30-3-2000 passed by the learned Judicial Magistrate of First Class, Siddipet, in Criminal Miscellaneous Petition No.2438 of 1998 in CC No.363 of 1997 whereunder the learned Magistrate dismissed the petition filed under Section 251 of the Code seeking discharge.
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