Section 187(10) in Bharatiya Nagarik Suraksha Sanhita, 2023
(10)Where any order stopping further investigation into an offence has been made under sub-section (9), the Sessions Judge may, if he is satisfied, on an application made to him or otherwise, that further investigation into the offence ought to be made, vacate the order made under sub-section (9) and direct further investigation to be made into the offence subject to such directions with regard to bail and other matters as he may specify.[Similar to Section 167 from Old CrPC-Also Refer]
