Section 201 — Procedure by Magistrate not competent to take cognizance of the case.

Code of Criminal Procedure, 1973
If the complaint is made to a Magistrate who is not competent to take cognizance of the offence, he shall,-- (a) if the complaint is in writing, return it for presentation to the proper Court with an endorsement to that effect; (b) if the complaint is not in writing, direct the complainant to the proper Court.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.