Section 11 in Contempt of Courts (Patna High Court) Rules
11.
(i)The Court may, if it has reason to believe, that the person charged in absconding or is otherwise evading service of notice or if he fails to appear in person or to continue to remain present in person in pursuance of the notice direct a warrant bailable or non-bailable for his arrest, addressed to one or more police officers may order attachment of property. The warrant and the writ of attachment shall be issued under the signature of Registrar. The warrant shall be in Form II and shall be executed, as far as may be in the manner provided for execution of warrants under the Code of Criminal Procedure.(ii)The warrant shall be executed by the officer or officers to whom it is directed, and may also be executed by any other police officer whose name is endorsed upon the warrant by the officer to whom it is directed or endorsed.(iii)Every person who is arrested and detained shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate, who shall authorise detention for the period till such person is produced before the High Court.(iv)Every person who is arrested and detained when produced before the High Court, shall be released on bail if a bond for such sum of money as the court thinks sufficient is executed with or without sureties, with condition that the persons charged shall attend at the time and place mentioned in the bond and shall continue to so attend until otherwise directed by the Court:Provided that the Court may if it thinks fit, instead of taking bail from such person shall release him on his execution of a bond without sureties for his attendance as aforesaid or without executing any such bond. The provisions of the Code of Criminal Procedure, 1973 shall, so far as may be, apply to all the bonds executed under the Rules.
