Section 494 in The Code of Criminal Procedure, 1989 (1933 A. D.)
494. Effect of withdrawal from prosecution.
- Any Public Prosecutor may with the consent of the Court, before the judgement is pronounced, withdraw from the prosecution of any person either generally of in respect of anyone or more of the offences for which he is tried; and upon such withdrawal,-(a)if it is made before a charge has been framed, the accused shall be discharged in respect of such offence or offences ;(b)if it is made after a charge has been framed, or when under this Code no charge is required; he shall be acquitted in respect of such offence or offences.
