| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 14 |
| Chapter Title | Ministry | Department |
| Conditions Requisite For Initiation Of Proceeding | Ministry of Home Affairs | Department of Internal Security |
(1) Any Chief Judicial Magistrate after taking Cognizance of all offence, make over the case for inquiry or trial to and competent Magistrate subordinate to him.
(2) Any Magistrate of the first class empowered in this behalf by the Chief Judicial Magistrate may, after taking cognizance of an offence, make over the case for inquiry or trial to such other competent Magistrate as the Chief Judicial Magistrate may, by general or special order, specify, and thereupon such Magistrate may hold the inquiry or trial.
