86. Attendance of inmate in court to give evidence or answer a charge.
- In cases where the attendance of a person detained in a prison is required by a Court of Civil or Criminal Jurisdiction for giving evidence or answering a charge, and a warrant or order requiring his production is issued by such Court under section 3 of the Prisoners (Attendance in Courts) Act, 1955 (Central Act 32 of 1955) or under section 267 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the Superintendent of the prison shall act on such warrant or order in accordance with, and subject to, the provisions of the said Act or Chapter XXII of the said Code, as the case may be :Provided that a warrant or order issued by a Court requiring the production of person in such Court in connection with any case shall not by itself, be a sufficient authority for detaining such person in prison in connection with such case, and therefore, no person shall be kept detained in prison in connection with such case on the strength of such a warrant or order alone unless there exists a separate warrant issued by such Court specifically directing such person to be detained in custody in connection with such case.Chapter-XVII Social Relation and Rehabilitation
