Section 195(2) in The Code of Criminal Procedure, 1973
(2)Where a complaint has been made by a public servant under clause (a) of sub-section (1) any authority to which he is administratively subordinate may order the withdrawal of the complaint and send a copy of such order to the Court; and upon its receipt by the Court, no further proceedings shall be taken on the complaint :Provided that no such withdrawal shall be ordered if the trial in the Court of first instance has been concluded.
