Section 251A(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If, upon such documents being considered,, such examination, if any being made and the prosecution and the accused being given an opportunity of being heard, the Magistrate is of opinion that there is ground for presuming that the accused has committed an offence triable under this Chapter, which such Magistrate is competent to try, and which in his opinion, could be adequately punished by him, he shall frame in writing a charge against the accused.
