Special Summons to a Person Accused of a Petty Offence
(See
section 206 Criminal Procedure Code)
To
(Name
of the accused)
of
(address)
WHEREAS
your attendance is necessary to answer a charge of a petty offence (state
shortly the offence charged), you are hereby required to appear in person (or
by pleader) before (Magistrate) of on the day of 19, or if you desire to plead
guilty to the charge without appearing before the Magistrate, to transmit
before the aforesaid date the plea of guilty in writing and the sum of rupees
as fine, or if you desire to appear by pleader and to plead guilty through such
pleader, to authorise such pleader in writing to make such a plea of guilty on
your behalf and to pay the fine through such pleader. Herein fail not.
Dated,
this ..........day of........19.
(Seal
of the Court) (Signature)
(Note.-
The amount of fine specified in this summons shall not exceed one hundred
rupees.)
