Warrant to Discharge a Person Imprisoned on Failure to Give Security
(See
section 442 Criminal Procedure Code)
To
the Officer in charge of the Jail at..........................(or other officer
in whose custody the person is)
WHEREAS
(name and description of prisoner) was committed to your custody under warrant
of this Court, dated the day of, and has since with his surety (or sureties)
duly executed a bond under section 441 of the Code of Criminal Procedure;
This
is to authorise and require you forthwith to discharge the said (name) from
your custody, unless he is liable to be detained for some other matter.
Dated,
this ..............day of..........19.
(Seal
of the Court) (Signature)
