(1.) THESE four references by Kudal, J. , raise a common question and, therefore, they are disposed of by this common order.
(2.) THE question before the Division Bench is: Whether the inherent powers of the High Court Under Section 482 of the Code of Criminal Procedure, 1973 are subject to and controlled by Section 397 (2) of the Code i. e. in relation to the interlocutory orders against which no revision lies?
(3.) THE Code of Criminal Procedure, 1973, has brought about many chainges. One of the basic changes is the curtailment of revi Monal jurisdiction. Section 397 (2) bars a revision against an interlocutory order.