M DEBI SAHAI Vs. RAGHUNATH SAHAI

JUDGEMENT

(1.) I agree with the view taken in choti V/s. Khecheru 58 Ind. Cas. 250 : 18 A.L.J. 758 : 2 U.P.L.R. (A) 353 : 21 Cr.L.J. 746 : 42 A. 649 that no application in revision lies from an order of a Sessions Judge passed on an application to revoke a sanction given by a Magistrate under Section 195 of the Code of Criminal Procedure. But apart from that point, I see no reason on the merits to interfere. I reject this application.