Proclamation Requiring the Appearance of a Person Accused

[See Section 82 of the Criminal Procedure Code]

WHEREAS complaint has been made before me that (name, description and address) has committed (or is suspected to have committed) the offence of, punishable under section of the Indian Penal Code, and it has been returned to a warrant of arrest thereupon issued that the said (name) cannot be found, and whereas it has been shown to my satisfaction that the said (name) has absconded (or is concealing himself to avoid the service of the said warrant);

Proclamation is hereby made that the said of is required to appear at (place) before this Court (or before me) to answer the said complaint on the day of.

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

(Seal of the Court)

(Signature)