Warrant of Committal

(Title)

To,

The Officer in charge of the Jail at .....................

WHEREAS the plaintiff (or defendant) in the above-named suit has made application to this Court that security be taken of the appearance of .................to give evidence (or to produce a document).on the ............day of ...........19...............; and whereas the Court has called upon the said to furnish such security, which he has afield to do; This is to require you to receive the said ...........................into your custody in the civil prison and to produce him before this Court at .....................on the said day and on such other day or days as may be hereafter ordered.

GIVEN under my hand and the seal of the Court, this ................day of .............19. ..............

Judge