Section 351 in The Code of Criminal Procedure, 1989 (1933 A. D.)
351. Detention of offenders attending Court.
(1)Any person attending a criminal Court, although not under arrest or upon a summons, may be detained by such Court for the purpose of inquiry into or trial of any offence of which such Court can take cognizance and which, from the evidence, may appear to have been committed, and may be proceeded against as though he had been arrested or summoned.(2)When the detention takes place [xxx] [Words omitted by Act XXXVII of 1978, Section 52.] after a trial has been begun, the proceedings in respect of such person shall be commenced afresh, and the witnesses reheard.
