(See sections 63 and 267)
To.............of................
WHEREAS complaint has been made before me that.................(name of the accused) of ..................(address) has (or is suspected to have) committed the offence of...............(state the offence concisely with time and place), and it appears to me that you are likely to give material evidence or to produce any document or other thing for the prosecution.
You are hereby summoned to appear before this Court on the............... day of.................next at ten o'clock in the forenoon, to produce such document or thing or to testify what you know concerning the matter of the said complaint, and not to depart thence without leave of the Court; and you are hereby warned that, if you shall without just excuse neglect or refuse to appear on the said date, a warrant will be issued to compel your attendance.
Dated, this................... day of..............., 20 ............ .
| (Seal of the Court) |
(Signature) |
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