Section 251A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If, upon consideration of all the documents referred to in section 173 and making such examination, if any of the accused as the Magistrate thinks necessary and after giving the prosecution and the accused' an opportunity of being heard, the Magistrate considers the charge against the accused to be groundless, he shall discharge him.
