AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 77 words
Stuart, J.—There is no force in this application. u/s 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 Code of Criminal Procedure. Thus Section 247 of the Code of Criminal Procedure has no application, I direct that proceedings continue and return the papers.