Section 256(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the accused applies for the issue of any process for compelling the attendance of any witness or the production of any document or thing, the Judge shall issue such process unless he considers, for reasons to be recorded, that such application should be refused on the ground that it is made for the purpose of vexation or delay or for defeating the ends of justice.[Similar to Section 233 from Old CrPC-Also Refer]
