Section 265(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)On the date so fixed, the Magistrate shall proceed to take all such evidence as may be produced in support of the prosecution:Provided that the Magistrate may permit the cross-examination of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination:Provided further that the examination of a witness under this sub-section may be done by audio-video electronic means at the designated place to be notified by the State Government.[Similar to Section 242 from Old CrPC-Also Refer]
