PROCLAMATION REQUIRING THE ATTENDANCE OF A WITNESS
(sections 82, 87 and 90)
WHEREAS complaint has been made before me that ______________________________________ (name, description and address) has committed (or is suspected to have committed) the offence of _______________________ (mention the offence concisely) and a warrant has been issued to compel the attendance of ______________________________ (name, description and address of the witness) before this Court to be examined touching the matter of the said complaint; and whereas it has been returned to the said warrant that the said ___________________________ (name of witness) cannot be served, and it has been shown to my satisfaction that he has absconded (or is concealing himself to avoid the service of the said warrant);
Proclamation is hereby made that the said (name) is required to appear at (place) before the Court of ___________________ on the day of ________ next at ____________ o'clock, to be examined touching __________ the offence complained of.
Dated, this _____________ day of ____________
(Seal of court)
Signature
