SUMMONS TO AN ACCUSED PERSON
(See section 61)
To ___________________________ (insert the name and address of accused)
WHEREAS your attendance is necessary to answer to a charge of (state shortly the offence charged), you are hereby required to appear in person (or by pleader, as the case may be) before the (Magistrate) of _______________ on the _______ day of ________.
Herein fail not.
Date, this __________ day of _________, 20_____.
(Seal of court)
Signature
