(1)Where it appears to any Magistrate that a person within the local limits of his jurisdiction is a fugitive criminal of a foreign State [- - -] [[The words "or commonwealth country" omitted by Act 66 of 1993,Section 3 (w.e.f. 18.12.1993).]], he may, if he thinks fit,issue a warrant for the arrest of that person on such information and such evidence as would, in his opinion, justify the issue of a warrant if the offence of which the person is accused or has been convicted had been committed within the local limits of his jurisdiction.
