If the Commissioner of City Police, Hyderabad has reason to believe that any person is confined or detained under such circumstances that such confinement or detention constitutes an offence, he may issue a search warrant; and the person to whom the search warrant is directed may search for the person specified in the warrant in accordance with such directions as may be given therein, and the person, if found, shall be immediately be brought before the Chief City Magistrate, who shall, having regard to the circumstances of the case, make suitable order.
