VELLANCHETTY VENKATA NARASIMHAM Vs. PINAPA SATYANARAYANARAO

JUDGEMENT

(1.) THE marriage was solemnized on 27 June, 1937, and the complaint was made to the Sub-Divisional Magistrate of Kandukur on 21 July, 1938. Section 9 of the Child Marriage Restraint Act (XIX of 1929) provides that no Court shall take-cognizance of any offence under that Act save upon complaint made within one year of the solemnization of the marriage and Section 14 of the Indian Limitation Act is in terms restricted to civil proceedings. THE making of the complaint to the Sub- Divisional Magistrate of Ongole on 24 June, 1938, is therefore immaterial and the order of dismissal is correct. THE revision petition therefore fails and is dismissed.