The printed form of processes must be filled in with every care, particular attention should be given to seeing that the processes comply with the requirements of the law. Failure to do so may lead to grave results, e.g., a person cannot be convicted for disobeying a summons which does not comply with the mandatory provisions of law or for the use of such force as is necessary in the exercise of the right of self-defence in making resistance to an officer executing an illegal warrant. In this respect attention is invited to the provision of Sections 68, 75 and 555 of the Code.
