Section 83(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ The Court issuing a warrant under sub-section (1) shall forward along with-the warrant, the substance of the information against the person to be arrested together with such documents, if any, as may be sufficient to enable the Court acting under section 86 to decide whether bail should or should not be granted to the person.] [Inserted by Act XXXVII of 1978, Section 13.]
