Section 135(7) in Bharatiya Nagarik Suraksha Sanhita, 2023
(7)Where any direction is made under sub-section (6) permitting the continuance of proceedings, the Sessions Judge may, on an application made to him by the aggrieved party, vacate such direction if he is satisfied that it was not based on any special reason or was perverse.[Similar to Section 116 from Old CrPC-Also Refer]
