Section 13(2) in Conduct of the Government Litigation, Rules, 2000
(2)In all cases of serious offences, before dropping eye-witnesses, who are cited in the charge-sheet, the Public Prosecutor shall, as far as possible, consult the Investigating Officer concerned or in his absence other Police Officer, who is present for instructing him. Whenever the Public Prosecutor drops the witness cited in the charge-sheet in consultation with the Investigating Officer, he shall obtain the consent of the said officer in writing to that effect.
