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Judgment
3 paragraphs · 67 words
Chatterjea and Cuming, JJ.—We think that the Petitioners must first of all move the Sessions Judge u/s 435 and ask him to exercise his powers u/s 438.
2.
It is not the practice of this Court to entertain applications of this nature, unless the party has first moved the Sessions Judge to make a reference to this Court.
3.
The Rule is discharged on the above ground.