Report No. 40
24. First Schedule.- The First Schedule gives the form in which an order under sub-section (1) of section 3 is to be made. So far as the officer in charge of the prison (to whom this order is addressed) is concerned, the indication in the order that the attendance of the specified prisoner in court is required "to give evidence in a matter now pending before the said court" is doubtless sufficient, but there is no good reason why the prisoner should be kept in the dark as to the nature of the pending matter, the name of. the party who has cited him as a witness and other such broad details. It is desirable that the form of the order should be revised so as to give this information at least to the extent to which it is the practice to give in an ordinary summons to a witness.
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