Section 491(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The High court may, whenever it thinks fit, direct-(a)that a person within the limits of its appellate criminal jurisdiction be brought up before the Court to be dealt with according to law ;(b)that a person illegally or improperly detained in public or private custody within such limits be set at liberty ;(c)that a prisoner detained in any jail situate within such limits be brought before the Court to be there examined as a witness in any matter pending or to be inquired into in such Court ;(d)that a prisoner detained as aforesaid be brought before a Court-martial or any Commission [x x x] [Words 'acting under the authority of any commission from His Highness' deleted by Act X of 2010.] for trial or to be examined touching any matter pending before such Court-martial or Commissioners respectively ;(e)that a prisoner within such, limits be removed from one custody to another for the purpose of trial ; and(f)that the body of defendant within such limits be brought in on the Sheriffs return of cepi corpus to a writ of attachment.
