(See section 487)
To the Officer in charge of the Jail at.............. (or other officer in whose custody the person is)
WHEREAS.............(name and description of prisoner) was committed to your custody under warrant of this Court, dated the.............day of................... , and has since with his surety (or sureties) duly executed a bond under section 485 of the Bharatiya Nagarik Suraksha Sanhita, 2023;
This is to authorise and require you forthwith to discharge the said................. (name) from your custody, unless he is liable to be detained for some other matter.
Dated, this................ day of.......... , 20 ............ .
|
(Seal of the Court) |
(Signature) |
----------------
