Section 87(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)If any Court has reason to believe (whether after taking evidence or not) that any person against whom a warrant has been issued by it has absconded or is concealing himself so that such warrant cannot be executed, such Court may publish a written proclamation requiring him to appear at a specified place and at a Specified time not less than thirty days from the date of publishing such proclamation.
