Code of Criminal Procedure Act, 1973

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Sections	Particulars
CHAPTER VII	PROCESSES TO COMPEL THE PRODUCTION OF THINGS
97	Search for persons wrongfully confined
Description	If any District Magistrate, Sub-divisional Magistrate or Magistrate of the first class has reason to believe that any person is confined under such circumstances that the confinement amounts to an offence, he may issue a search-warrant, and the person to whom such warrant is directed may search for the person so confined; and such search shall be made in accordance therewith, and the person, if found, shall be immediately taken before a Magistrate, who shall make such order as in the circumstances of the case seems proper.