SPECIAL SUMMONS TO A PERSON ACCUSED OF A PETTY OFFENCE

 

To______________ 

of ______________

WHEREAS your attendance is necessary to answer a charge of a petty offence________ , you are hereby required to appear in person before__________ (Magistrate ) of_________on the_______ day of_______ 20_______ , or if you desire to plead guilty to the charge without appearing before the Magistrate, to transmit before the aforesaid date the plea of guilty in writing and the sum of__________ rupees as fine, or if you desire to appear by pleader and to plead guilty through such pleader, to authorise such pleader in writing to make such a plea of guilty on your behalf

and to pay the fine through such pleader.Herein fail not.

Dated, this___________ day of____________ ,20___.

 

(Seal of the Court)

 

                                                                                        (Signature)

(Note.- The amount of fine specified in this summons shall not exceed one hundred rupees.)