Code of Criminal Procedure 1973 , FORM NO 5

FORM NO. 5. Proclamation Requiring the Attendance of a Witness

WHEREAS complaint has been made before me that………………………………..(name, description and address) has committed (or is suspected to have committed) the offence of…………………………….. (mention the offence concisely) and a warrant has been issued to compel the attendance of…………….. ……………………(name, description and address of the witness) before this court to be examined touching, the matter of the said complaint; and whereas it has been returned to the said warrant that the said ……………………………….(name of witness) cannot be served, and it has been shown to my satisfaction that he has absconded (or is concealing) himself to avoid the service of the said warrant);

Proclamation is hereby made that the said …………………(name) is required to appear at………………….(place) before the court of………………….. on the ………………………… any of……………………next at……………………..O'clock, to be examined touching………………the offence complained of

Dated, this ………………day of………..20…………..

(Signature)

(Seal of the court)