Section 186(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)When [a District Magistrate, or Chief Judicial Magistrate, a Sub-Divisional Magistrate, or, if he is specially empowered in this behalf by the Government, or the High Court, as the case may be, an Executive or Judicial Magistrate of the first class,] [Substituted by Act XL of 1966.] sees reason to believe that any person within the local limits of his jurisdiction has committed without such limits (whether within or without Jammu and Kashmir State) an offence which cannot, under the provisions of sections 177 to 184 (both inclusive), or any other law for the time being in force, be inquired into or tried within such local limits, but is under some law for the time being in force triable Magistrates Procedure on arrest in Jammu and Kashmir State, such Magistrate may inquire into the offence as it is had been committed within such local limits, and compel such person in manner hereinbefore provided to appear before him, and send such person to the Magistrate having jurisdiction to inquire into or try such offence, or if such offence is bailable, take a bond, with or without sureties for his appearance before such Magistrate.
