(See section 302)
To the Officer in charge of the Jail at.................
WHEREAS complaint has been made before this Court that................ (name of the accused) of has committed the offence of..................(state offence concisely with time and place) and it appears that....................(name of prisoner) at present confined/detained in the above-mentioned prison, is likely to give material evidence for the prosecution/defence.
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 give evidence in the matter now pending before this Court, 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 ............ .
| (Seal of the Court) |
(Signature) |
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(Signature) |
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