Order
Requiring Production in Court of Person in Prison for Answering to Charge of
Offence
(See
section 267 Criminal Procedure Code)
To
The
Officer in charge of the 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 on the day of, 19, by A.M. there to answer to the said charge, or for the
purpose of the said proceeding, and after this Court had 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.............19.
(Seal
of the Court) (Signature)
Counter
signed.
(Seal)
(Signature)