AIR 1939 MADRAS 294

Madras High Court

Hon'ble Judge(s): Lakshmana Rao , J

Child Marriage Restraint Act (19 of 1929) , S.10— Transfer of case-When illegal, stated. Transfer of a case under S. 10, Child Marriage Restraint Act, without an enquiry under S. 202, Criminal P. C., as provided by S. 10, to the Sub-Divisional Magistrate for disposal according to law is illegal : AIR 1931 Lah 56 and A. I R 1934 Lah 155, Rel. on.(Para 295C1)