Section 284 in Bharatiya Nagarik Suraksha Sanhita, 2023
284. Summary trial by Magistrate of second class.
The High Court may confer on any Magistrate invested with the powers of a Magistrate of the second class power to try summarily any offence which is punishable only with fine or with imprisonment for a term not exceeding six months with or without fine, and any abetment of or attempt to commit any such offence.[Similar to Section 261 from Old CrPC-Also Refer]
