1. In this case, information was given to the Village Magistrate and to the Station House Officer, and the latter referred the case as false to the Stationary Sub-Magistrate, who issued an order to the Police to remove the case from the file as a false one. In these circumstances, the sanction of the Magistrate for proceedings under Section 211, Indian Penal Code, is not required by Section 195, Criminal Procedure Code Ramasami v. Queen-Empress 7 M. 292 and, consequently, the sanction which the Sub-Magistrate has accorded, and which the District Magistrate has confirmed, is a sanction not contemplated by the Code of Criminal Procedure. On this ground, we revoke it.