Section 223(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)A Magistrate shall not take cognizance on a complaint against a public servant for any offence alleged to have been committed in course of the discharge of his official functions or duties unless-(a) such public servant is given an opportunity to make assertions as to the situation that led to the incident so alleged; and(b) a report containing facts and circumstances of the incident from the officer superior to such public servant is received.[Similar to Section 200 from Old CrPC-Also Refer]
