WARRANT TO DISCHARGE A PERSON IMPRISONED ON FAILURE TO GIVE SECURITY
To the Officer in charge of the Jail at………………….
WHEREAS ……………………… was committed to your custody under warrant of the Court, dated…………….. the day…………… of 20 ; and has since duly given security under section…………………….. of the Code of Criminal Procedure, 1973;
or
WHEREAS…………………… was committed to your custody under warrant of the Court, Dated…………… the day…………….. of 20 ; and there have appeared to me sufficient grounds for the opinion that he can be released without hazard to the community;
This is to authorise and require you forthwith to discharge the said……………. from your custody unless he is liable to be detained for some other cause.
Dated,………………. this day………………. of ,20 ......../
(Seal of the Court)
(Signature)
