Section 137 in The Code of Criminal Procedure, 1989 (1933 A. D.)
137. Procedure where he appears to show cause.
(1)If he appears and show cause against the order, the Magistrate shall take evidence in the matter as a summons case.(2)If the Magistrate is satisfied that the order is not reasonable and proper, no further proceedings shall be taken in the case.(3)If the Magistrate is not so satisfied, the order shall be made absolute.
