Section 478 in The Code of Criminal Procedure, 1989 (1933 A. D.)
478. Power of Civil and Revenue Courts to complete inquiry and commit to High Court or Court of Session.
(1)When any such offence is committed before any Civil or Revenue Court, or brought under the notice of any Civil or Revenue Court in the course of a judicial proceeding, and the case is triable exclusively by the High Court or Court of Session, or. such Civil or Revenue Court thinks that it ought to be tried by the High Court or Court of Session, such Civil or Revenue Court may, instead of sending the case under section 476 to a Magistrate for inquiry, itself complete the inquiry, and commit or hold to bail the accused person to take his trial before the High Court or Court of Session, as the case may be.(2)For the purposes of an inquiry under this section Civil or Revenue Court may exercise all the powers of a Magistrate; and its proceedings in such inquiry shall be [xxx] [Words and figures omitted by Act XXXVII of 1978, Section 66.] deemed to have been held by a Magistrate.
