Section 134 in Bharatiya Nagarik Suraksha Sanhita, 2023
134. Power to dispense with personal attendance.
The Magistrate may, if he sees sufficient cause, dispense with the personal attendance of any person called upon to show cause why he should not be ordered to execute a bond for keeping the peace or for good behaviour and may permit him to appear by an advocate.[Similar to Section 115 from Old CrPC-Also Refer]
