Madras High Court
Kuppuswami Rao vs Sathiapria Rao on 19 February, 1931
Equivalent citations: AIR1931MAD768, AIR 1931 MADRAS 768
ORDER Jackson, J.
1. There is no provision in law by which the Sessions Judge can direct the Additional. District Magistrate to prefer a complaint under Section 476-13, Criminal P. C. The Superior Court may it-self make the complaint.
2. The order of the Sessions Judge is accordingly cancelled.