BHAJAN LAL Vs. CHIDDA LAL

JUDGEMENT

(1.) The question which arises for decision in this application is, to what court, if any, can an application in respect of a sanction given or refused by a Court of Small Causes under Section 195 of the Code of Criminal Procedure be made for its revocation or granting, as the case may be?

(2.) In the present case the Judge of the Court of Small Causes at Agra granted sanction for the prosecution of Chidda Lal for offences falling under Sections 193 and 465 and 468 of the Indian Penal Code.

(3.) Chidda Lal went to the court of the District Judge of Agra and applied for the revocation of this sanction. The District Judge in view of the ruling in Ajudhia Prasad v. Ram Lal (1911) I.L.R. 34 All. 497 held, that no appeal lay to his court from the order of the Judge of the Small Cause Court.