Section 12 in Uttar Pradesh Control Of Goondas Act, 1970
12. Cognizance of offence
No Magistrate shall take cognizance of an offence punishable under Section 10, except--(a)upon a report in writing of the facts constituting such offence made by a police officer; or(b)upon information received from any person other than a police officer, or upon his own knowledge or suspicion, that such offence has been committed.
