Section 489(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)On the appearance of such person pursuant to the warrant, or on his voluntary surrender, the Magistrate shall direct the bond to be discharged either wholly or so far as relates to the applicants, and shall call upon such person to find other sufficient sureties, and, if he fails to do so, may commit him to jail.[Similar to Section 444 from Old CrPC-Also Refer]
