Section 542 in The Code of Criminal Procedure, 1989 (1933 A. D.)
542. Power to 1st class Magistrate to order prisoner in jail to be brought up for examination.
(1)Any Magistrate of the 1st class desirous of examining as a witness in any case pending before him, any person confined in any jail within the local limits of his jurisdiction, may issue an order to the officer-in-charge of the said jail requiring him to bring such prisoner in proper custody, at a time to be therein named, to the Magistrate for examination.(2)The officer so in charge, on receipt of such order, shall act in accordance therewith, and shall provide for the safe custody of the prisoner during his absence from the jail for the purpose aforesaid.
