Section 117(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)When an order under section 112 has been read or explained under section 113 to a person present in Court, or when any person appears or is brought before a Magistrate in compliance with, or in execution of a summon or warrant issued under section 114, the Magistrate shall proceed to inquire into the truth of the information upon which action has been taken, and to take, and to take such further evidence as may appear necessary.
