Report No. 40
XLIA-Order Requiring Production In Court of Person In Prison For Answering To Charge of Offence.
(See section 491A)
To
The Officer in charge of the.....................
(name of prison).
at.....................
Whereas the attendance of..................... at present confined/detained in the above-mentioned prison, is required in this Court to answer to a charge of.....................
(state shortly the offence charged)
You are hereby required to produce the said..................... under safe and sure conduct before this Court.....................on the ..................... day of .....................19.........by..................... a.m there to answer to the said charge and after this Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the said prison.
And you are hereby required to inform the said.....................of the contents of this order and deliver to him the attached copy thereof.
Given, under my hand and seal of the Court, this....................day of .................19.........
(Seal) |
(Signature.) |
Countersigned |
|
(Seal) |
(Signature.) |
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