Section 487 in The Code of Criminal Procedure, 1989 (1933 A. D.)
487. Certain Judges and Magistrates not to try offences referred to in section 195 when committed before themselves.
(1)Except as provided in sections 480 and 485, no Judge of a Criminal Court or Magistrate other than a Judge of the High Court, shall try any person for any offence referred to in section 195, when such offence is committed before him self or in contempt of his authority, or is brought under his notice as such Judge or Magistrate in the course of a judicial proceeding.(2)Nothing in section 476 or section 482 shall prevent a Magistrate, empowered to commit to the Court of Session or High Court from himself committing any case to such Court.
