AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 110 words
Lakshmana Rao, J.—The marriage was solemnized on 27th June, 1937, and the complaint was made to the Sub-Divisional Magistrate of
Kandukur on 21st 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 24th June, 1938, is therefore
immaterial and the order of dismissal is correct. The revision petition therefore fails and is dismissed.