Section 443(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Where an application for revision is transferred by the High Court to the Sessions Judge, no further application for revision shall lie to the High Court or to any other Court at the instance of the person or persons whose applications for revision have been disposed of by the Sessions Judge.[Similar to Section 402 from Old CrPC-Also Refer]
