Section 257(2) in Criminal Courts - Rules and Orders
(2)If the complainant having been served with a summons fails to appear on the appointed day the Magistrate may proceed ex parte and make an order under Section 250 if he deems fit to do so.Note. - The discouragement of false and either frivolous or vexatious accusations is very important and magistrates should not neglect to use in perfectly clear cases an instrument at once so readily available and so effectual for that purpose.
