Section 252(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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.
