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Judgment
4 paragraphs · 69 words
1.
The Magistrate before whom a prosecution is instituted in pursuance of a sanction given u/s 195 of the Criminal Procedure Code by a
competent Court, cannot question the propriety or legality of the sanction given by the Magistrate in respect of an offence of the kind mentioned in
Section 195 which is alleged to have been committed in any proceeding before his court.
2.
The petition is rejected.