(a)In issuing warrants. Magistrates shall fix a date on which the police shall return the warrant or report that it has not been executed. The date of this report shall be fixed so as to allow the mufassil police a reasonable time for proper action in obedience to the warrant.(b)Warrants of arrest shall usually be directed to the police for execution, but in cases of urgency may be directed to Court peons.(c)Under section 77 of the Code of Criminal Procedure, when issuing a warrant to a police officer, the Court may address him either by name or by the title of his office. Under section 79. all subsequent endorsements shall be by name and designation. A warrant intended to be executed by the police, therefore, shall be addressed not to the Court officer, but to the officer-in-charge of a police-station.
