Section 497A(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If such person is thereafter arrested without warrant by an officer incharge of a police station on such accusation and is prepared either at the time of arrest or at any time while in the custody of such officer to give bail, he shall be released on bail, and if Magistrate taking cognizance of such offence decides that a warrant should issue in the first instance against that person he shall issue a bailable warrant in conformity with the direction of the Court under sub-section (1).]
