Section 370 in High Court of Chhattisgarh Rules, 2005
370.
The Court may if satisfied that the person charged is absconding or is likely to abscond or is keeping out is likely to keep out of way to avoid service of the notice order issue of warrant of his arrest which in the case of criminal contempt, may be in lieu of or in addition to the attachment of his property under sub-sections (3) and (4) of section 17 of the Act. Such warrants in Form No. 2 appended to these rules may be endorsed in the manner laid down in section 71 of the Code.
