AI Structured Summary
Not yet generated for this judgment
Judgment
This Court does not find any illegality or irregularity in the proceedings of the trial Magistrate. All he has done is to take some evidence for the complainant. Having taken that, he found that the offence complained of appeared to have been committed within the limits o! a Native State and therefore cognizable only under the conditions specified in the proviso to Section 188 of the Code of Criminal Procedure. That proviso requires that such an offence should not be inquired into without a certificate of the kind mentioned therein. There is nothing in the language of the proviso making illegal the obtaining of the certificate after the complaint has been filed and the inquiry has begun or been completed to the extent that has happened in this case. Section 532, on which the District Magistrate relies, applies only to a commitment to a Sessions Court. We must, therefore, decline to interfere and direct the trial Magistrate to deal with the case according to law.