Section 83 in Criminal Rules of Practice and Circular Orders, 1990
83.
Whenever a complaint is referred to the police for investigation and report under Section 156(3) Cr.P.C. and if the investigation officer drops the case against some of the accused referred to in the complaint, the Magistrate shall give an opportunity to the complainant of being heard before taking the cognizance of the case against those charge-sheeted by the police.
