Section 227(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)If in the opinion of a Magistrate taking cognizance of an offence there is sufficient ground for proceeding, and the case appears to be-(a) a summons-case, he shall issue summons to the accused for his attendance; or(b) a warrant-case, he may issue a warrant, or, if he thinks fit, a summons, for causing the accused to be brought or to appear at a certain time before such Magistrate or (if he has no jurisdiction himself) some other Magistrate having jurisdiction:Provided that summons or warrants may also be issued through electronic means.
