Section 540 in The Code of Criminal Procedure, 1989 (1933 A. D.)
540. Power to summon material witness, or examine person present.
- Any Court may, at any stage of any inquiry, trial or other proceeding under this Code, summon any person as a witness, or examine any person in attendance, though not summoned as a witness, or recall and re-examine any person already examined; and the Court shall summon and examine or recall and re-examine any such person if his evidence appears to it essential to the just decision of the case.
