Section 283(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)When, in the course of a summary trial it appears to the Magistrate that the nature of the case is such that it is undesirable to try it summarily, the Magistrate shall recall any witnesses who may have been examined and proceed to re-hear the case in the manner provided by this Sanhita.[Similar to Section 260 from Old CrPC-Also Refer]
