Code of Criminal Procedure 1973 , Section 261 |
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.
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