Section 215(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Where a complaint has been made by a public servant or by some other public servant who has been authorised to do so by him under clause (a) of sub-section (1), any authority to which he is administratively subordinate or who has authorised such public servant, may, order the withdrawal of the complaint and send a copy of such order to the Court; and upon its receipt by the Court, no further proceedings shall be taken on the complaint:Provided that no such withdrawal shall be ordered if the trial in the Court of first instance has been concluded.
