(See sections 141 and 142)
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 the Court, dated the......................... day of ....................20...............; and has since duly given security under section ..................... of the Bharatiya Nagarik Suraksha Sanhita, 2023. or
WHEREAS.....................(name and description of prisoner) was committed to your custody under warrant of the Court, dated the....................... day of ................2 0.................; and there have appeared to me sufficient grounds for the opinion that he can be released without hazard to the community;
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 cause.
Dated, this................... day of...................., 20 ............ .
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(Seal of the Court) |
(Signature) |
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