24. Magistrate to secure attendance of accused before Gram Nyayalaya.
(1)The Magistrate shall thereupon issue a warrant (bailable or non-bailable) for the arrest of the accused and shall direct by endorsement on the warrant that if such person executes a bond with sufficient sureties for his attendance before himself in the manner provided by the Code of Criminal Procedure, 1973 he shall be released from custody.(2)When the accused appears before the Magistrate he shall direct him to execute a bond with or without sureties to appear before the Gram Nyayalaya on such date as he may direct and thereafter to continue to appear before the Gram Nyayalaya as directed by it.(3)On his failure to execute such bond the Magistrate shall order that the accused be produced in custody before the Gram Nyayalaya on such date as he may direct.
