Chandrasekhara Aiyar, J. - (1.) These appeals come before us on special leave to appeal granted under Art. 136 of the constitution against two orders of the Calcutta High Court dismissing Criminal Revision Petitions Nos. 559/51 and 312/52 preferred by the appellants respectively.
(2.) In Criminal Revision Petition No. 559/51, the High Court (Harries C. J. and Banarjee J.) confirmed an order made by a Presidency Magistrate discharging the accused on the ground of want of sanction under S. 197, Criminal P. C.
(3.) In Criminal revision Petition No. 312/52, Lahiri and Guha, JJ., set aside an order made by another Presidency magistrate that no sanction was required and they trate that quashed the proceedings against the accused.;