Section 233(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the police report does not relate to any accused in the complaint case or if the Magistrate does not take cognizance of any offence on the police report, he shall proceed with the inquiry or trial, which was stayed by him, in accordance with the provisions of this Sanhita.[Similar to Section 210 from Old CrPC-Also Refer]
