Section 156 in The Code of Criminal Procedure, 1989 (1933 A. D.)
156. Investigation into cognizable cases.
(1)Any officer-in-charge of a police station may, without the order of a Magistrate, investigate any cognizable case which a Court having jurisdiction over the local area within the local limits of such station would' have power to inquire into or try under the provisions of Chapter XV relating to the place of inquiry or trial.(2)No proceeding of police officer in any such case shall at any stage be called in question on the ground thht the case was one which such officer was not empowered under this section to investigate.(3)Any Magistrate empowered under section 190 may order such an investigation as above-mentioned.
