Code of Criminal Procedure Act, 1973
87.Issue of warrant in lieu of, or in addition to, summons.-
A Court may, in any case in
which it is empowered by this Code to issue a summons for the appearance of any
person, issue, after recording its reasons in writing, a warrant for his
arrest-
(a) if, either before the issue of such
summons, or after the issue of the same but before the time fixed for his
appearance, the Court sees reason to believe that he has absconded or will not
obey the summons; or
(b) if at such time he fails to appear and the
summons is proved to have been duly served in time to admit of his appearing in
accordance therewith and no reasonable excuse is offered for such failure.