Section 241(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Nothing in sub-section (1) shall affect the operation of the provisions of sections 242, 243, 244 and 246.Illustration.A is accused of a theft on one occasion, and of causing grievous hurt on another occasion. A must be separately charged and separately tried for the theft and causing grievous hurt.[Similar to Section 218 from Old CrPC-Also Refer]
