Section 178 in Bharatiya Nagarik Suraksha Sanhita, 2023
178. Power to hold investigation or preliminary inquiry.
The Magistrate, on receiving a report under section 176, may direct an investigation, or, if he thinks fit, at once proceed, or depute any Magistrate subordinate to him to proceed, to hold a preliminary inquiry into, or otherwise to dispose of, the case in the manner provided in this Sanhita.[Similar to Section 159 from Old CrPC-Also Refer]
