Section 159 in The Code of Criminal Procedure, 1989 (1933 A. D.)
159. Power to hold investigation or preliminary inquiry.
- Such Magistrate, on receiving such report, may direct an investigation or, if he thinks fit, at once proceed, or depute any Magistrate subordinate to him to proceed, to hold a preliminary inquiry into, or otherwise to dispose of, the case in manner provided in this Code.
