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State of Madhya Pradesh - Section

Section 116 in Criminal Courts - Rules and Orders

116. If a Magistrate finds that the offence disclosed is not triable by him he should report the case to the Sub-Divisional Magistrate for its transfer to a competent Court. He should take similar action when he finds that although he has jurisdiction to try the offence, he will not be able to impose an adequate sentence in the event of a conviction.