Section 190 in The Code of Criminal Procedure, 1989 (1933 A. D.)
190. Cognizance of offence by Magistrates.
(1)Except as hereinafter provided, [any Chief Judicial Magistrate and, any other Judicial Magistrate] [Substituted by Act XL of 1966.] specially empowered in this behalf, may take cognizance of any offence-(a)upon receiving a complaint of facts which constitute such offence ;(b)upon a report in writing of such facts made by any police officer ;(c)upon information received from any person other than a police officer, or upon his own knowledge or suspicion, that such offence has been committed.(2)The [High Court may empower any Judicial Magistrate] [Substituted by Act XL of 1966.] to take cognizance under sub-section (1), clause (a) or clause (b), of offences for which he may try or commit for trail.(3)The [High Court may empower any Judicial Magistrate] [Substituted by Act XL of 1966.] of the first or second class to take cognizance under sub-section (1), clause (c), of offences for which he may try or commit for trial.
