ORDER OF ATTACHMENT TO COMPEL THE APPEARANCE OF A PERSON ACCUSED
(See section 83)
To _____________________________________ (name and designation of the person or persons who is or are to execute the warrant).
WHEREAS complaint has been made before me that __________________________ (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) and thereupon a Proclamation has been or is being duly issued and published requiring the said __________ to appear to answer the said charge within days ___________; and whereas the said ___________ is possessed of the following property, other than land paying revenue to Government, in the village (or town), of ____________, in the District of _____________, viz., ______________, and an order has been made for the attachment thereof;
You are hereby required to attach the said property in the manner specified in clause (a), or clause (c), or both*, of sub-section (2) of section 83, and to hold the same under attachment pending further order of this Court, and to return this warrant with an endorsement certifying the manner of its execution.
Dated, this _____________ day of ____________
(Seal of court)
Signature
- Strike out the one which is not applicable, depending on the nature of the property to be attached.
