WARRANT OF IMPRISONMENT ON FAILURE TO PAY COMPENSATION

 

(See section 250)

 

To the Officer in charge of the Jail at _________

 

WHEREAS ___________ (name and description) has brought against _________________________________(name and description of the accused person) the complaint that (mention it concisely) and the same has been dismissed on the ground that there was no reasonable ground for making the accusation against the said __________ (name) and the order of dismissal awards payment by the said ______________ (name of complainant) of the sum of rupees as compensation; and whereas the said sum has not been paid and an order has been made for his simple imprisonment in Jail for the period of ______ days, unless the aforesaid sum be sooner paid;

 

This is to authorise and require you to receive the said ________ (name) into your custody, together with this warrant, and him safely to keep in the said Jail for the said period of (term of imprisonment), subject to the provisions of section 69 of the Indian Penal Code, unless the said sum be sooner paid, and on the receipt thereof, forthwith to set him at liberty, returning this warrant with an endorsement certifying the manner of its execution.

 

Dated, this _______ day of ______, 20____

Seal of the Court

 

(Signature)