Section 45J(5) in The Banking Regulation Act, 1949
(5)Notwithstanding anything to the contrary contained in the [Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 1 of 1984, Section 35, for " Code of Criminal Procedure, 1898], the High Court may take cognizance of any offence under this section, without the accused being committed to it for trial [* * *] [Certain words omitted by Act 1 of 1984, Section 35 (w.e.f. 15.2.1984).].
