Section 425(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Where an appeal presented under section 424 has been dismissed summarily under this section and the Appellate Court finds that another petition of appeal duly presented under section 423 on behalf of the same appellant has not been considered by it, that Court may, notwithstanding anything contained in section 434, if satisfied that it is necessary in the interests of justice so to do, hear and dispose of such appeal in accordance with law.[Similar to Section 384 from Old CrPC-Also Refer]
