Section 268 in Bharatiya Nagarik Suraksha Sanhita, 2023
268. When accused shall be discharged.
(1)If, upon taking all the evidence referred to in section 267, the Magistrate considers, for reasons to be recorded, that no case against the accused has been made out which, if unrebutted, would warrant his conviction, the Magistrate shall discharge him.(2)Nothing in this section shall be deemed to prevent a Magistrate from discharging the accused at any previous stage of the case if, for reasons to be recorded by such Magistrate, he considers the charge to be groundless.[Similar to Section 245 from Old CrPC-Also Refer]
