Surya Kumar Tiwari, J. - (1.) The revisional application is directed against the order dated 21.12.1993 passed by the learned S.D.J.M., Alipore on Complaint Case No. 2121 of 1992. The opposite party No. 1 filed a petition of complaint in the Court below. The petitioner is the son of opposite party No. 1. According to complaint, petitioner and accused No. 3 Smt. Ruby Mullick filed an application before the Registrar of Marriages for registration of their marriage under the Special Marriage Act. Accused No. 2 Manisha Mullick is the daughter of the sister of the petitioner who has been made accused No. 3 in the case. Accused Nos. 1 and 2 are within the prohibited degrees and are direct blood relations. On 26th April, 1991, the accused persons applied to the Registrar of Marriages and filed a false declaration that they do not come within the prohibited degree. The marriage was duly registered by the Registrar of Marriages on the basis of the false declaration given by the accused persons. Hence, the accused persons have committed offences punishable under Sections 199, 193/34, Indian Penal Code, read with Section 45 of the Special Marriage Act.
(2.) The accused persons challenged the maintainability of the complaint on the ground that the Trial Court was not competent to take cognizance of the offences in view of the provisions of Section 195, Criminal Procedure Code. The learned Magistrate rejected the contention. Hence, this application.
(3.) The learned Counsel for the petitioner has invited my attention to Section 9 of the Special Marriage Act, 1954 which runs thus : "(1) For the purpose of any inquiry under Section 8, the Marriage Officer shall have all the powers vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit in respect of the following matters, namely, (a) Summoning and enforcing the attendance of witnesses and examining them on oath, (b) discovery and inspection; (c) compelling the production of documents; (d) reception of evidence on affidavits; and (e) issuing commissions for the examination of witnesses; and any proceeding before the Marriage Officer shall be deemed to be a judicial proceeding within the meaning of Section 193 of the Indian Penal Code, (45 of 1980).";