WARRANT TO DISCHARGE A PERSON IMPRISONED ON FAILURE TO GIVE SECURITY
(Seesection 442)
To the Officer in charge of the Jail at _________________.
(or other officer in whose custody the person is)
WHEREAS _____________ (name and description of prisoner) was committed to your custody under warrant of this Court, _______ dated the day of ______, and has since with his surety (or sureties) duly executed a bond under section 441 of the Code of Criminal Procedure;
This is to authorise and require you forthwith to discharge the said (name) from your custody, unless he is liable to be detained for some other matter.
Dated, this _______ day of ______, 20____
Seal of the Court
(Signature)
(Signature)
