Section 252 in The Code of Criminal Procedure, 1989 (1933 A. D.)
252. Evidence for prosecution.
(1)[In any case instituted otherwise than on a police report, when the accused appears] [Substituted by Act XLII of 1956 for 'when the accused appears'.] or is brought before a Magistrate, such Magistrate shall proceed to hear the complainant (if any) and take all such evidence as may be produced in support of the prosecution:Provided that the Magistrate shall not be bound to hear any person as complainant in any case in which the complaint has been made by a Court.(2)The Magistrate shall ascertain, from the complainant or otherwise, the names of any persons likely to be acquainted with the facts of the case and to be able to give evidence for the prosecution, and shall summon to give evidence before himself such of them as he thinks necessary.
