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Judgment
4 paragraphs · 93 words
1.
We have considered the decisions reported in Jogendra Nath Mukerjee v. Sarat Chandra Benerjee 9 C.W.N. 277 and Kali Kinkar Sett v.
Nritya Gopal Roy 12 M.k 47, but we are not prepared to differ from the view taken by this Court in Thathayya, In re 1 Cri. L.J. 422. We do not
consider that it makes any difference whether the sanction is accorded to a particular person or is couched in general terms.
2.
The Sub-Divisional Magistrate will restore the case to his file and dispose of it according to law.