Section 261 in The Code of Criminal Procedure, 1973
261. Summary trial by Magistrate of the 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.
