Section 249 in The Code of Criminal Procedure, 1989 (1933 A. D.)
249. Power to stop proceedings, when no complainant.
- In any case instituted otherwise than upon complaint, [a Judicial Magistrate of the first class, or with the previous sanction of the Chief Judicial Magistrate, any Judicial Magistrate of the second class] [Substituted by Act XL of 1966.] may, for reasons to be recorded. by him, stop the proceedings at any stage without pronouncing any judgment either of acquittal or conviction and may thereupon release the accused.
