WARRANT OF COMMITMENT ON FAILURE TO FIND SECURITY FOR GOOD BEHAVIOUR
To the officer in charge of the Jail at………………..
WHEREAS it has been made to appear to me that………………. has been concealing his presence within the district………………..of and that there is reason to believe that he is doing so with a view to committing a cognizable offence.
or
WHEREAS evidence of the general character of……………….. has been adduced before me and recorded, from which it appears that he is an habitual robber;
And whereas an order has been recorded stating the same and requiring the said…………… to furnish security for his good behaviour for the term of ………………... by entering into a bond with one surety, himself for rupees……………… , and the said surety for Rupees………………. ,and the said………………………. has failed to comply with the said order and for such default has been adjudged imprisonment for …………………. unless the said security be sooner furnished;
This is to authorise and require you to receive the said………………….. into your custody, together with this warrant and him safety to keep in the Jail, or if he is already in prison, be detained therein, for the said period of…………… unless he shall in the meantime be lawfully ordered to be released, and to return this warrant with an endorsement certifying the manner of its execution.
Dated,…………………. this day…………………………. of ,20..... .
(Seal of the Court)
(Signature)
