468. Warrants against absconders. [§ 12, Act V, 1861].
- On receipt of a chargesheet containing the names of absconders, Court officers shall at once move the Magistrate trying the case to issue warrants against all the absconders named is the chargesheet, and, if necessary, proclamation and attachment orders simultaneously with the warrants. If the Magistrate refuses, without giving reasons for his action, to issue the warrants against all the absconders named or postpones the issue of warrants, or if he declines to pass orders, the Court officer shall ask the Superintendent to move the District or Sub-divisional Magistrate to withdraw the case under section 528 of the Code of Criminal Procedure to his own file and then to issue warrants for the arrest of the absconding accused.
