WARRANT IN THE FIRST INSTANCE TO BRING UP A WITNESS

 

To_____________

WHEREAS complaint has been made before me that_____________of_____________ has  committed the offence of, and it appears likely that_____________can give evidence concerning the said complaint; and whereas I have good and sufficient reason to believe that he will not attend as a witness on the hearing of the said complaint unless compelled to do so;

This is to authorise and require you to arrest the said_____________, and on the day of

to bring him before this Court, to be examined touching the offence complained of.

Dated, this_____________ day of_____________ ,20____

(Seal of the Court)

 

Signature

__________