Section 326(2) in The Code of Criminal Procedure, 1973
(2)When a case is transferred under the provisions of this Code [from one Judge to another Judge or from one Magistrate to another Magistrate] [Substituted by Act 45 of 1978, Section 27, for "from one Magistrate to another Magistrate" (w.e.f. 18.12.1978).], the former shall be deemed to cease to exercise jurisdiction therein, and to be succeeded by the latter, within the meaning of sub-section (1).
