Section 167(6) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(6)Where any order stopping further investigation into an offence has been made under sub-section (5), the Sessions Judge may, if he is satisfied, on an application made to him or otherwise, that further investigation into the offence ought to be made vacate the order made under sub-section (5) and direct further investigation to be made into the offence subject such direction with regard to bail and other matter as he may specify] [Sub-sections (5) and (6) inserted by Act XXXVII of 1978, Section 28.].
