- Under section 24, Police Act, 1861, any police officer may lay any information before a Magistrate and apply for a summons, warrant, search-warrant or such other legal process as may be law issue against any person committing an offence. Prosecutions for non-cognizable offence, however, or for an offence under section 353. Indian Penal Code, when the public servant assaulted is a police officer, shall not be instituted without the previous permission of the Superintendent or in emergent cases of the Circle Inspector, unless the obtaining of previous permission will involve detrimental delay in instituting the case.
