Warrant of Arrest

[See section 70 of the Criminal Procedure Code]

To (name and designation of the person or persons who is or are to execute the warrant).

WHEREAS (name of accused) of (address) stands charged with the offence of (state the offence), you are hereby directed to arrest the said, and to produce him before me. Herein fail not.

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

(Seal of the Court) (Signature)

[See Section 71 of the Criminal Procedure Code]

This warrant may be endorsed as follows:-

If the said shall give bail himself in the sum of rupees with one surety in the sum of rupees (or two sureties each in the sum of rupees) to attend before me on the day of and to continue so to attend until otherwise directed by me, he may be released.

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

(Seal of the Court) (Signature)