Code of Criminal Procedure 1973 , THE SECOND SCHEDULE

SCH2. THE SECOND SCHEDULE

To ……………………………….. (name accused ) of…………………………… (address)

WHEREAS your attendance is necessary to answer to a charge of ………………………. (state shortly by the offence charged ), you are here by required to appear in person (or by pleader ,as the case may be) before the (Magistrate) of……………… on the……………… day of ……………………….herein fail not.

Dated, this …………….day of……… 20……………..

(Signature)

(Seal of court)