Section 495 in Bharatiya Nagarik Suraksha Sanhita, 2023
495. Appeal from orders under section 491.
All orders passed under section 491 shall be appealable,-(i) in the case of an order made by a Magistrate, to the Sessions Judge;(ii) in the case of an order made by a Court of Session, to the Court to which an appeal lies from an order made by such Court.[Similar to Section 449 from Old CrPC-Also Refer]
