Section 344(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Every order made under this section by a Court other than the High Court shall be in writing signed by the presiding Judge or Magistrate.Explanation - Reasonable cause for remand. - If sufficient evidence has been obtained to raise a suspicion that the accused may have committed an offence, and if appears likely that further evidence may be obtained by a remand, this is a reasonable cause for a remand.
