(1.) THE Magistrate had no power to alter or review the order of 18th February J. 904, Tarbati Gharan Roy v. Sajjad Ahmad Chowdhoy 35 C. 350 : 12 C.W.N. 605 : 7 Cr. L.J. 401, In re Hari Lal Buck 22 B. 949. His order of 23rd August 1914 is, therefore, set aside.
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