Section 117(7) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(7)Where any direction is made under sub-section (6) permitting, the continuance of proceedings the Sessions Judge may on an application made to him by the aggrieved party, vacate such direction if he is satisfied that it was not based on any special reason or was perverse.] [Sub-sections (6) and (7) added by Act XXXV11 of 1978, Section 18.]
