Section 251A(7) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(7)On the date so fixed, the Magistrate shall proceed to take all such evidence as may be produced [in support of the prosecution except such evidence which the accused may admit in an application made in this behalf]:Provided that the Magistrate may permit the cross-examination of any witness to be deferred until any other witness or witnesses have been examined, or recall any witness for further cross-examination.
