WARRANT OF ARREST

(See section 70)

To _______________________ (name and designation of the person or persons who is or are to execute the warrant).?

WHEREAS _________________________ (name of accused) of (address) stands charged with the offence of (state the offence), you are hereby directed to arrest the said?______________________, and to produce him before me. Herein fail not.

Dated, this _____________ day of ____________

(Seal of court)

Signature

(See section 71)

This warrant may be endorsed as follows:

If the said ________________________ shall give bail himself in the sum of rupees?(or two sureties each in the sum of rupees _______________________ ( or two sureties each in the sum of rupees ______________________) to attend before me on the day?of and to continue so to attend until otherwise directed by me, he may be released.

Dated, this ______________  day of ________ , 20____.

(Seal of the Court)

(Signature)