Section 363(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)When any person is sent for trial to the Chief Judicial Magistrate or committed to the Court of Session under sub-section (1), any other person accused jointly with him in the same inquiry or trial shall be similarly sent or committed, unless the Magistrate discharges such other person under section 262 or section 268, as the case may be.[Similar to Section 324 from Old CrPC-Also Refer]
