56. When bail or bond may be taken from person arrested
(1)If it appears to City Magistrate or the Commissioner of City Police, Hyderabad that the person arrested is the person for whose arrest the Court had issued the warrant, he shall direct his removal in custody to the Court which issued the warrant :Provided that if the offence is bailable and such person is ready and willing to execute a bond to the satisfaction of the City Magistrate or the Commissioner of City Police. Hyderabad or to give security in pursuance of any direction endorsed on the warrant by the Court which issues the same, the City Magistrate or the Commissioner of City Police, Hyderabad shall take such bond or security, as the case may be and shall forward bond or security to the Court which issued the warrant.
