Section 346(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)If, in the course of an inquiry or a trial before a Magistrate in any district, the evidence appears to him to warrant a presumption that the case is one which should be tried or committed for trial by some other Magistrate in such district, he shall stay proceedings and submit the case, with a brief report explaining its nature, to any Magistrate to whom he is subordinate or to such other Magistrate having jurisdiction, as the District Magistrate [or the chief judicial magistrate, as the case may be,] [Words inserted by Act XL of 1966.] directs.
