Summons to an Accused Person
[See
section 61 of the Criminal Procedure Code]
To
.........................(name
of accused) of (address)
WHEREAS
your attendance is necessary to answer to a charge of (state shortly the
offence charged), you are hereby required to appear in person (or by pleader,
as the case may be) before the (Magistrate) of
on
the day of Herein fail not.
Dated,
this .................day of..........19.....
(Seal
of the Court) (Signature)
