Section 282 in Bharatiya Nagarik Suraksha Sanhita, 2023
282. Power of Court to convert summonscases into warrant-cases.
When in the course of the trial of a summons-case relating to an offence punishable with imprisonment for a term exceeding six months, it appears to the Magistrate that in the interests of justice, the offence should be tried in accordance with the procedure for the trial of warrant-cases, such Magistrate may proceed to re-hear the case in the manner provided by this Sanhita for the trial of warrant-cases and may recall any witness who may have been examined.[Similar to Section 259 from Old CrPC-Also Refer]
