Summons

Introduction

A summon is a court order to an individual to appear in court at a specified time and place. A summon may be issued in both criminal and in civil cases.

How is a summon served

1. Every summon shall be served by a police officer, or by an officer of the court issuing it or any other public servant.
2. The summon shall if practical, be served personally on the person summoned, by delivering or tendering to him one of the duplicates of the summons.
3. Every person on whom a summon is served shall sign a receipt on the back of the other duplicate.