Section 269(7) in Bharatiya Nagarik Suraksha Sanhita, 2023
(7)Where, despite giving opportunity to the prosecution and after taking all reasonable measures under this Sanhita, if the attendance of the prosecution witnesses under sub-sections (5) and (6) cannot be secured for cross-examination, it shall be deemed that such witness has not been examined for not being available, and the Magistrate may close the prosecution evidence for reasons to be recorded in writing and proceed with the case on the basis of the materials on record.[Similar to Section 246 from Old CrPC-Also Refer]
