Section 267(1) in The Code of Criminal Procedure, 1973
(1)Whenever, in the course of an inquiry, trial or other proceeding under this Code, it appears to a Criminal Court-(a)that a person confined or detained in a prison should be brought before the Court for answering to a charge of an offence, or for the purpose of any proceedings against him, or(b)that it is necessary for the ends of justice to examine such person as a witness, the Court may make an order requiring the officer in charge of the prison to produce such person before the Court for answering to the charge or for the purpose of such proceeding or, as the case may be, for giving evidence.
