Section 389 in The Code of Criminal Procedure, 1989 (1933 A. D.)
389. Who may issue warrant.
- Every warrant for the execution of any sentence may be issued either by the Judge or Magistrate who passed the sentence, or by his successor in office.[390. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].[391. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].[392. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].[393. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].[394. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].[395. Omitted] [Section 390 to 395 omitted by Act XXXVII of 1978, Section 57.].
