PROCLAMATION REQUIRING THE APPEARANCE OF A PERSON ACCUSED
(See section 82)
WHEREAS complaint has been made before me that ___________________________________________ (insert the name, description and address) has committed (or is suspected to have committed) the offence of _________________, punishable under section ____________ of the Indian Penal Code, and it has been returned to a warrant of arrest thereupon issued that the said (name) cannot be found, and whereas it has been shown to my satisfaction that the said (name) has absconded (or is concealing himself to avoid the service of the said warrant);
Proclamation is hereby made that the said of?_____________________ is required to appear at (place) before this Court (or before me) to answer the said complaint on the __________________ day of _________.
Dated, this _____________ day of ____________
(Seal of court)
Signature
