Section 249 in The Code of Criminal Procedure, 1973
249. Absence of complainant.
- When the proceedings have been instituted upon complaint, and on any day fixed for the hearing of the case, the complainant is absent, and the offence may be lawfully compounded or is not a cognisable offence, the Magistrate may, in his discretion, notwithstanding anything herein above contained, at any time before the charge has been framed, discharge the accused.
