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Judgment
1 paragraphs · 78 words
1.
We agree with the learned Sessions Judge that the order made by the Magistrate in this case at the foot of the report made by the Police cannot be accepted as a sanction u/s 195, Criminal Procedure Code. We may point out also that the Magistrate appears to have misunderstood the position in another respect in that the complaint made by Lallubhai Jaychand has up till this moment never been dismissed. We must, therefore, quash the commitment.