Section 200 in The Code of Criminal Procedure, 1989 (1933 A. D.)
200. Examination of complainant.
- A Magistrate taking cognizance of an offence on complaint shall at once [examine the complainant and the witnesses present, if any upon oath and the substance of the examination shall be reduced to writing and shall be signed by the complainant and the witnesses] [Substituted by Act XLII of 1965 for certain words.] and also by the Magistrate :Provided as follows -(a)when the complaint is made in writing, nothing herein contained shall be deemed to require a Magistrate to examine the complainant before transferring the case under section 192 ;(b)when the complaint is made in writing, nothing herein contained shall be deemed to require the examination of a complainant in any case in which the complaint has been made by a Court or by a pubic servant acting or purporting to act in the discharge of his official duties ;(c)when the case has been transferred under section 192 and the Magistrate so transferring it already examined the complainant, the Magistrate to whom it is so transferred shall not be bound to re-examine the complainant.
