(1)Magistrates intending to act under Section 250 of the Code should pay careful attention to the provisions of that Section. If the Magistrate intends to act under that Section he shall, by his order of discharge or acquittal, call upon the complainant to show cause forthwith why he should not be ordered to pay compensation.(2)If the complainant having been served with a summons fails to appear on the appointed day the Magistrate may proceed ex parte and make an order under Section 250 if he deems fit to do so.Note. - The discouragement of false and either frivolous or vexatious accusations is very important and magistrates should not neglect to use in perfectly clear cases an instrument at once so readily available and so effectual for that purpose.
