Section 19 in Contempt of Courts (Patna High Court) Rules
19.
The provisions of the Code of Criminal Procedure, 1973, which are not inconsistent with the provisions of the Act and these Rules, shall be applicable to enforce and execute the orders passed by the High Court in proceedings for contempt.Form INotice to a person charged with Contempt of Court(See Rule 7)In The High Court of Judicature at PatnaWhereas your attendance is necessary to answer a charge of contempt of Court by...............(here briefly state nature of the contempt).You are hereby required to appear in person (or by advocate if the Court has so ordered) before this Court at Patna on the...........day of...........19....You shall attend the Court in person* on the day of 19....and shall continue to attend the Court on all days thereafter to which the case against you stands adjourned and until final orders are passed on the charge against you.Herein fail notDated this...........day of......19.....(Seal)Registrar* To be omitted where the person charged is allowed or order to appear by Advocate.Form IIWarrant of Arrest(See Rule 11)In The High Court of Judicature at PatnaTo(Name and designation of the person or persons who is or are to execute the warrant).Whereas.............of............is charged with committing contempt of this Court, you are hereby directed to arrest the said and to produce him before the Court.Herein fail not.(If the Court has issued a bailable warrant, the following endorsement shall be made on the warrant).If the said........shall give bail in the sum of Rs with one surety in the sum of Rs (or two sureties each in the sum of Rs ) to attend before this Court on the.......day of....19......., to continue so to attend until otherwise directed by this Court, he may be released.Dated this.......day of........19.....(Seal)RegistrarForm IIIWarrant of Commitment for Contempt(See Rule 17)In The High Court of Judicature at PatnaTo the Superintendent of the Jail at........Whereas at the Court holding on this day (name and description of the contemner) has been adjudged by the Court guilty of wilful contempt of Court, and he has been sentenced to suffer imprisonment for the period.......(here specify the term) and/or to pay a fine of rupees....This is to authorise and require you, the Superintendent of the said Jail, to receive the said......(name of the contemner) into your custody, together with this warrant, and to keep him safely in the said Jail for the said period of.......(term of imprisonment) or for such shorter period as may hereafter be fixed by order of this Court and intimated to you. You are directed to return this warrant with an endorsement certifying the manner of its execution.You are further directed that while the said.......is in your custody, produce the said........before this Court, at all times when the Court shall so direct.Given under my hand and the seal of the court, this.......day of.....19....(Seal)Registrar
