(See section 83)
I, ...................(name), of.................., being brought before the District Magistrate of....................(or as the case may be) under a warrant issued to compel my appearance to answer to the charge of................, do hereby bind myself to attend in the Court of................on the.............day of .................next, to answer to the said charge, and to continue so to attend until otherwise directed by the Court; and, in case of my making default herein, I bind myself to forfeit, to Government, the sum of rupees................ .
Dated, this............. day of.................. , 20 ............... .
(Signature)
I do hereby declare myself surety for the above-named.............. of.................... that he shall attend before in the Court of on the................. day of............ next, to answer to the charge on which he has been arrested, and shall continue so to attend until otherwise directed by the Court; and, in case of his making default therein, I bind myself to forfeit, to Government, the sum of rupees................ .
Dated, this.................. day of.............., 20 ............. .
(Signature)
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