Section 41(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Any Magistrate, whether Executive or Judicial, may at any time arrest or direct the arrest, in his presence, within his local jurisdiction, of any person for whose arrest he is competent at the time and in the circumstances to issue a warrant.[Similar to Section 44 from Old CrPC-Also Refer]
