475. Evidence under section 512, Code of Criminal Procedure. [§ 12, Act V, 1861].
- If all measures provided by law to compel the appearance of the absconding accused fail, the Court officer shall, unless the Superintendent records his opinion that this is unnecessary, apply to the Magistrate to record evidence of the complainant and witnesses under section 512 of the Code of Criminal Procedure.Court officers must be mindful that evidence that the accused has absconded must first be recorded.
