Section 195(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)Where a complaint has been made under sub-section (1), clause (a) by public servant, any authority to which such public servant is subordinate may order the withdrawal of the complaint and, if it does so, it shall forward a copy of such order to the Court and, upon receipt thereof by the Court, no further proceedings shall be taken on the complaint.
