Summons to Witness
(See
sections 61 and 244 Criminal Procedure Code)
To
WHEREAS
complaint has been made before me that (name of the accused) of (address) has
(or is suspected to have) committed the offence of (state the offence concisely
with time and place), and it appears to me that you are likely to give material
evidence or to produce any document or other thing for the prosecution;
You
are hereby summoned to appear before this Court on the day of next at ten
o'clock in the forenoon, to produce such document or thing or to testify what
you know concerning the matter of the said complaint, and not to depart thence
without leave of the Court; and you are hereby warned that, if you shall
without just excuse neglect or refuse to appear on the said date, a warrant
will be issued to compel your attendance.
Dated,
this .........day of.........19.
(Seal
of the Court) (Signature)
