ORDER REQUIRING PRODUCTION IN COURT OF PERSON IN PRISON FOR ANSWERING TO CHARGE OF OFFENCE
(See section 267)
To the Officer in charge of the Jail at _______
WHEREAS the attendance of ____________ (name of prisoner) at present confined detained in the above-mentioned prison, is required in this Court to answer to a charge of (state shortly the offence charged) or for the purpose of a proceeding (state shortly the particulars of the proceeding);
You are hereby required to produce the said _______ under safe and sure conduct before this Court at on the day of __________ , by _______ a.m. there to answer to the said charge, or for the purpose of the said proceeding, and after this Court had dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the said prison.
And you are further required to inform the said ______ of the content of this order and deliver to him the attached copy thereof.
Dated, this _______ day of ______, 20____
Seal of the Court
(Signature)
Countersigned.
(Signature)
Seal
