Section 343(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)Where a person has accepted a tender of pardon made under sub-section (1) and has been examined under sub-section (4), the Magistrate taking cognizance of the offence shall, without making any further inquiry in the case-(a) commit it for trial-(i) to the Court of Session if the offence is triable exclusively by that Court or if the Magistrate taking cognizance is the Chief Judicial Magistrate;(ii) to a Court of Special Judge appointed under any other law for the time being in force, if the offence is triable exclusively by that Court;(b) in any other case, make over the case to the Chief Judicial Magistrate who shall try the case himself.[Similar to Section 306 from Old CrPC-Also Refer]
