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Judgment
P.R. Shivakumar, J.—The arguments advanced by Mr. E. Kannadasan, learned counsel for the Petitioners were heard. The grounds of revision and connected papers filed along with the grounds of revision were also perused.
An order rejecting the objection raised by the Petitioner for marking a particular document in evidence for the prosecution is sought to be challenged by filing the present revision. An order either marking or refusing to mark a particular document and similarly an order either permitting or refusing to permit a particular question to be asked during the examination of the witnesses cannot be said to be not an interlocutory order. When such is me nature of the order sought to be challenged, which falls within the ambit of the bar provided under Sections 397(2) Code of Criminal Procedure the same cannot be fished out to make it a revisable order, by filing a petition inviting an order in writing in this regard.
Therefore, this Court is of the considered view that the revision is not maintainable. Accordingly, the criminal revision case is dismissed. Consequently, the connected miscellaneous petition is closed.