Section 15 in The High Court of Karnataka Rules, 1959
15. In any case in which the Court orders a person to be brought either before it or before a Court Martial or Commissioner, or to be removed from one custody to another, a warrant shall be prepared and signed by the Registrar and sealed with the seal of the Court. Such warrant shall be served personally upon the person to whom it is directed or otherwise as the Court shall direct and in cases under clause (d) of section 491 of the Code of Criminal Procedure the warrant be forwarded to the officer-in-charge of the jail in which the prisoner is detained. Where, however, the place of detention is not known, the warrant should be served upon the detaining authority.
