Section 175(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Any Magistrate empowered under section 210, may, upon receiving a complaint against a public servant arising in course of the discharge of his official duties, order investigation, subject to-(a) receiving a report containing facts and circumstances of the incident from the officer superior to him; and(b) after consideration of the assertions made by the public servant as to the situation that led to the incident so alleged.[Similar to Section 156 from Old CrPC-Also Refer]
