MUSAMMAT BASANTI Vs. MAQSUD ALI KHAN

JUDGEMENT

(1.) THERE is no force in this application. Under Section 247 of Local Act II of 1916 it is the Magistrate who takes cognizance of the offence upon information received. So the case is not one instituted upon a complaint within the meaning of the word "complaint " in Section 4(h) of the Criminal P. C.. Thus Section 247 of the Criminal P. C. has no application, I direct that proceedings continue and return the papers.