Section 272 in Bharatiya Nagarik Suraksha Sanhita, 2023
272. 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 cognizable offence, the Magistrate may after giving thirty days' time to the complainant to be present, in his discretion, notwithstanding anything hereinbefore contained, at any time before the charge has been framed, discharge the accused.[Similar to Section 249 from Old CrPC-Also Refer]
