51. Supervision of criminal proceedings by 1(Chief Judicial Magistrate).- (1) The 1[Chief Judicial Magistrate], if satisfied, that a failure of justice has occurred, may, of his own motion or on an application of the party aggrieved, by order in writing after notice to the accused, or the complainant as the case be, cancel or modify any order in a judicial proceeding made by 2(a) Panchayat or direct the retrial of any criminal case by the same or any other 3* * Panchayat of competent jurisdiction or by a court of competent jurisdiction subordinate to him.
(2)A fee of one rupee shall be paid on every such application.
