Section 22(2) in The East Punjab Children Act, 1949
(2)A [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2 and Schedule Part III.] issuing a warrant under this section may in his discretion by the same warrant direct that any person accused of any offence in respect of the child be apprehended and brought before him, or direct that if such person executes a bond with sufficient sureties for his attendance before the [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] at a specified time and thereafter until otherwise directed by the [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] the officer to whom the warrant is directed shall take such security and shall release such person from custody.
