Section 511(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)In determining whether any error, omission or irregularity in any proceeding under this Sanhita, or any error, or irregularity in any sanction for the prosecution has occasioned a failure of justice, the Court shall have regard to the fact whether the objection could and should have been raised at an earlier stage in the proceedings.[Similar to Section 465 from Old CrPC-Also Refer]
