Section 364(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)The Chief Judicial Magistrate to whom the proceedings are submitted may, if he thinks fit, examine the parties and recall and examine any witness who has already given evidence in the case and may call for and take any further evidence and shall pass such judgment, sentence or order in the case as he thinks fit, and is according to law.[Similar to Section 325 from Old CrPC-Also Refer]
