Section 190(1) in The Code of Criminal Procedure, 1973
(1)Subject to the provisions of this Chapter, any Magistrate of the first class, and any Magistrate of the second class specially empowered in this behalf under sub-section (2), may take cognizance of any offence -(a)upon receiving a complaint of facts which constitute such offence;(b)upon a police report of such facts;(c)upon information received from any person other than a police officer or upon his own knowledge, that such offence has been committed.
