Warrant to Discharge a Person Imprisoned on Failure to give Security
(See
Sections 122 and 123 of Criminal Procedure)
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 the Court, dated the .........day of.............. 19; and has since duly
given security under section of the Code of Criminal Procedure, 1973;
or
WHEREAS
(name and description of prisoner) was committed to your custody under warrant
of the Court, dated the............... day of ..........19; and there have
appeared to me sufficient grounds for the opinion that he can be released
without hazard to the community;
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 cause.
Dated,
this .....day of.........19.
(Seal
of the Court)
(Signature)
