Section 249A in The Code of Criminal Procedure, 1989 (1933 A. D.)
249A. [ Power of Court to convert summons-cases into warrant cases. [Section 249-A inserted by Act XXXVII of 1978, Section 40.]
- When in the course of the trial of a summons-case relating to an offence punishable with imprisonment for a term exceeding six months; it appears to the Magistrate that in the interests of justice, the offence should be tried in accordance with the procedure for the trial of warrant cases, the Magistrate may proceed to re-hear the case in the manner provided by this Code for the trial of warrant-cases and may recall any witness who may have been examined.]Frivolous accusations in summons and warrant-cases.
