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Union of India - Section

Section 190 in The Code of Criminal Procedure, 1973

190. Cognizance of offences by Magistrates.

(1)Subject to the provisions of this Chapter, any Magistrate of the first class, and any Magistrate of the second class specially empowered in this behalf under sub-section (2), may take cognizance of any offence -
(a)upon receiving a complaint of facts which constitute such offence;
(b)upon a police report of such facts;
(c)upon information received from any person other than a police officer or upon his own knowledge, that such offence has been committed.
(2)The Chief Judicial Magistrate may empower any Magistrate of the second class to take cognizance under sub-section (1) of such offences as are within his competence to inquire into or try.
PUNJAB AND UT OF CHANDIGARH.- In relation to the specified offences, the Code shall be so read as if after Section 190 of the Code, the following section was inserted, namely :"190-A. Cognizance of offences by Executive Magistrate.- Subject to the provisions of this Chapter any Executive Magistrate may take cognizance of any specified offences. -(a) upon receiving a complaint of facts which constitute such offence;(b) upon a police report of such facts;(c) upon information received from any person other than a police officer, upon his own knowledge, that such offence has been committed." [Vide Punjab Act 22 of 1983, Section 6, w.e.f. 27.6.1983]