Section 355(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)If the accused in any such case is not represented by an advocate, or if the Judge or Magistrate considers his personal attendance necessary, he may, if he thinks fit and for reasons to be recorded by him, either adjourn such inquiry or trial, or order that the case of such accused be taken up or tried separately.Explanation.-For the purpose of this section, personal attendance of the accused includes attendance through audio-video electronic means.[Similar to Section 317 from Old CrPC-Also Refer]
