Section 356(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Notwithstanding anything contained in this Sanhita or in any other law for the time being in force, when a person declared as a proclaimed offender, whether or not charged jointly, has absconded to evade trial and there is no immediate prospect of arresting him, it shall be deemed to operate as a waiver of the right of such person to be present and tried in person, and the Court shall, after recording reasons in writing, in the interest of justice, proceed with the trial in the like manner and with like effect as if he was present, under this Sanhita and pronounce the judgment:Provided that the Court shall not commence the trial unless a period of ninety days has lapsed from the date of framing of the charge.
