Section 139A(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)A person who has, on being questioned by the Magistrate under sub-section (1), failed to deny the existence of a public right of the nature therein referred to, or who, having made such denial, has failed to adduce reliable evidence in support thereof, shall not in the subsequent proceedings be permitted to make any such denial [x x x] [Words and figures omitted by Act XXXVII of 1978, Sections 22, 25.].
