Section 498(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ The High Court or Court of Session may cause any person who has been admitted to bail under sub-section (1) to be arrested and may commit him to custody.] [Section 498 renumbered as sub-section (1) of that section and sub-section (2) inserted by Act XLII of 1956.]
