Section 38(2) in The Punjab Relief of Indebtedness Act, 1934
(2)If the court is satisfied, after such preliminary enquiry, if any, as it thinks necessary that there is ground for enquiring into an offence under sub-section (1) the court may record a finding to that effect and prefer a complaint of the offence in writing to a magistrate to the first class having jurisdiction, and such Magistrate shall deal with such complaint in the manner laid down in the Code of Criminal Procedure, 1898].
