Notice of Commitment by Magistrate to Public Prosecutor

(See section 209 Criminal Procedure Code)

The Magistrate of hereby gives notice that he has committed one for trial at the next Sessions; and the Magistrate hereby instructs the Public Prosecutor to conduct the prosecution of the said case.

The charge against the accused is that, etc.(state the offence as in the charge).

Dated, this..........day of.............19.

(Seal of the Court) (Signature)