Section 228(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(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 the manner hereinbefore provided.[Similar to Section 205 from Old CrPC-Also Refer]
