Section 12 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
12. Compelling Attendance.
- (i) The Court may, if it has reason to believe that the accused is absconding or is otherwise evading service of notice, or if he fails to appear in person or to continue to remain present in person in pursuance of the notice, direct a warrant, bailable or non-bailable, for his arrest addressed to one or more police Officers or may order attachment of property. The warrant shall be issued in Form No. 2 and shall be executed, as far as may be in the manner provided for execution of warrants under the Code.(ii)The warrant, shall be executed by the Police Officer or Officers to whom it is directed, and may also be executed by any other Police Officer whose name is endorsed upon the warrant by the Officer whom it is directed or endorsed.(iii)Where a warrant is to be executed outside the State of Karnataka, the Court may, forward it to the Magistrate of the District or the Superintendent of Police or Commissioner of Police of the district within which the accused is believed to be residing or to any Police Officer in Karnataka. The Magistrate or the Police Officer to whom the warrant is forwarded shall endorse his name thereon, and cause it to be executed.(iv)Every person who is arrested and detained shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate, and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.
