Section 211 in Bharatiya Nagarik Suraksha Sanhita, 2023
211. Transfer on application of accused.
When a Magistrate takes cognizance of an offence under clause (c) of sub-section (1) of section 210, the accused shall, before any evidence is taken, be informed that he is entitled to have the case inquired into or tried by another Magistrate, and if the accused or any of the accused, if there be more than one, objects to further proceedings before the Magistrate taking cognizance, the case shall be transferred to such other Magistrate as may be specified by the Chief Judicial Magistrate in this behalf.[Similar to Section 191 from Old CrPC-Also Refer]
