Section 190(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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.
