(See sections 258, 271 and 278)
To the Officer in charge of Jail at.................
WHEREAS on the.....................day of .................., ................(name of the prisoner), the (1st, 2nd, 3rd, as the case may be) prisoner in case No. .....................of the Calendar for 20 ........... , was convicted before me.....................(name and official designation) of the offence of.......................(mention the offence or offences concisely) under section (or sections) ................... of the Bharatiya Nyaya Sanhita, 2023 (or of....................Act ...........), and was sentenced to................(state the punishment fully and distinctly).
This is to authorise and require you to receive the said................... (prisoner's name) into your custody in the said Jail, together with this warrant, and thereby carry the aforesaid sentence into execution according to law.
Dated, this................ day of..............., 20 ............ .
| (Seal of the Court) |
(Signature) |
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