Section 292 in Bharatiya Nagarik Suraksha Sanhita, 2023
292. Report of Mutually satisfactory disposition to be submitted before Court.
Where in a meeting under section 291, a satisfactory disposition of the case has been worked out, the Court shall prepare a report of such disposition which shall be signed by the presiding officer of the Court and all other persons who participated in the meeting and if no such disposition has been worked out, the Court shall record such observation and proceed further in accordance with the provisions of this Sanhita from the stage the application under sub-section (1) of section 290 has been filed in such case.[Similar to Section 265D from Old CrPC-Also Refer]
