Section 23 in Criminal Rules of Practice and Circular Orders, 1990
23. Cases where an accused has absconded after appearance:
- Rules 19, 20, 21 and 22 shall apply as far as may be to cases where an accused person has appeared but has subsequently absconded.If the accused has absconded after committal of the case, the Sessions Judge shall follow the above procedure, and also record the evidence of the witnesses under sub-section (1) of Section 299 of the Code.Chapter-III Investigation
