(a)the words "complaint," "investigation," "offence," "cognizable offence," "non-cognizable offence," "bailable offence," "non-bailable offence" "officer in charge of police station" shall respectively have the meanings assigned to them in [the Code of Criminal Procedure, 1898] [Substituted by the A.P.A.O. 1957. See now the Code of Criminal Procedure, 1973 (Act No.2 of 1974).] (Central Act 5 of 1898);
