Section 260(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When in the course of a summary trial it appears to the [xxx] [Magistrate Words omitted by Act XXXVII of 1978.] that the case is one; which is of a character which renders it undesirable that it should be tried summarily, the Magistrate [xxx] [Words omitted by Act XXXVII of 1978, Section 41.] shall recall any witnesses who may have been examined and proceed to rehear the case in manner provided by this Code.[261. Omitted] [Section 261 omitted by Act XXXVII of 1978, Section 42.]
