Section 358(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Where the Court proceeds against any person under sub-section (1), then-(a) the proceedings in respect of such person shall be commenced afresh, and the witnesses re-heard;(b) subject to the provisions of clause (a), the case may proceed as if such person had been an accused person when the Court took cognizance of the offence upon which the inquiry or trial was commenced.[Similar to Section 319 from Old CrPC-Also Refer]
