Section 205 in The Code of Criminal Procedure, 1989 (1933 A. D.)
205. Magistrate may dispense with personal attendance of accused.
(1)Whenever a Magistrate issue a summons, he may, if he sees reason so to do, dispense with the personal attendance of the accused, and permit him to appear by his pleader.(2)But the Magistrate inquiring into or trying the case may, in his discretion, at any stage of the proceedings, direct the personal attendance of the accused, and, if necessary, enforce such attendance in manner hereinbefore provided.
