Section 260(1) in The Code of Criminal Procedure, 1973
(1)Notwithstanding anything contained in this Code -(a)any Chief Judicial Magistrate;(b)any Metropolitan Magistrate;(c)any Magistrate of the first class specially empowered in this behalf by the High Court;may, if he thinks fit, try in a summary way all or any of the following offences -(i)offences not punishable with death, imprisonment for life or imprisonment for a term exceeding two years;(ii)theft, under Section 379, Section 380 or Section 381 of the Indian Penal Code (45 of 1860), where the value of the property stolen does not exceed [two thousand rupees] [Substituted by Act 25 of 2005, Section 23, for "two hundred rupees" (w.e.f. 23-6-2006).];(iii)receiving or retaining stolen property, under Section 411 of the Indian Penal Code (45 of 1860), where the value of the property does not exceed [two thousand rupees] [Substituted by Act 25 of 2005, Section 23, for "two hundred rupees" (w.e.f. 23-6-2006).];(iv)assisting in the concealment or disposal of stolen property, under Section 414 of the Indian Penal Code (45 of 1860), where the value of such property does not exceed [two hundred rupees] [Substituted by Act 25 of 2005, Section 23, for "two hundred rupees" (w.e.f. 23-6-2006).];(v)offences under Sections 454 and 456 of the Indian Penal Code (45 of 1860);(vi)insult with intent to provoke a breach of the peace, under Section 504, and [[criminal intimidation punishable with imprisonment for a term with may extend to two years, or with fine, or both] [ Substituted by Act 25 of 2005, Section 23, for "criminal intimidation" (w.e.f. 23-6-2006).] under Section 506 of the Indian Penal Code (45 of 1860);(vii)abetment of any of the foregoing offences;(viii)an attempt to commit any of the foregoing offences, when such attempt is an offence;(ix)any offence constituted by an act in respect of which a complaint may be made under Section 20 of the Cattle Trespass Act, 1871 (1 of 1871).
