Section 155(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)When information is given to an officer-in-charge of a police station of the commission within the limits of such station of a non-cognizable offence, he shall enter in a book to be kept as aforesaid the substance of such information and refer the informat to the Magistrate [having power to try such case or commit the same for trial.] [Added by Act XL of 1978.].
