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Stuart, J.—I agree with the view taken in choti v. Khecheru 58 I.C. 250 : 18 A.L.J. 758 : 2 U.P.L.R. (A) 353 : 21 Cri.L.J. 746 : 42 A. 649 that no application in revision lies from an order of a Sessions Judge passed on an application to revoke a sanction given by a Magistrate u/s 195 of the Code of Criminal Procedure. But apart from that point, I see no reason on the merits to interfere. I reject this application.