Section 528(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Chief Judicial Magistrate may withdraw or refer cases. - [The Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'any District Magistrate or Sub-Divisional Magistrate'.] may withdraw any case from, or recall any case which he has made, over to any Magistrate, subordinate to him, and may inquire into or try such case himself, or refer it for inquiry or trial to any other such Magistrate competent to inquire into or try the same.
