Section 205E(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If the police report does not relate to any accused in the complaint case or if the Magistrate does not take cognizance of any offence on the police report, lie shall proceed with the inquiry or trial, which was stayed by him, in accordance with the provisions of this Code].[Chapter XVIII [Chapter XVIII, sections 206-220, omitted by Act XXXVII of 1978, Section 33]
