Section 250(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)If, upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the Judge considers that there is not sufficient ground for proceeding against the accused, he shall discharge the accused and record his reasons for so doing.[Similar to Section 227 from Old CrPC-Also Refer]
