(See section 302)
To the Officer in charge of Jail at...................
WHEREAS the attendance of.................(name of prisoner) at present confined/detained in the above-mentioned prison, is required in this Court to answer to a charge of.................(state shortly the offence charged) or for the purpose of a proceeding...............(state shortly the particulars of the proceeding).
You are hereby required to produce the said...............under safe and sure conduct before this Court at.................on the...................day of............, 20........., by..................A. M. there to answer to the said charge, or for the purpose of the said proceeding, and after this Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the said prison.
And you are further required to inform the said................of the contents of this order and deliver to him the attached copy thereof.
Dated, this................ day of................., 20 ............ .
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