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State of Andhra Pradesh - Section

Section 273 in Criminal Rules of Practice and Circular Orders, 1990

273. Use of Forms:

- The Forms in part II of these Rules shall be used for the purposes for which they are intended with such variations as the particular circumstances of each case may require.Form No. 1Warrant of commitment on failure to find security to keep the peace[Section 122, Criminal Procedure Code]In The Court Of The...........................Magistrate OfCase No. ................. of 19ToThe Superintendent of the Jail at------------------------------Officer-in-chargeWhereasappeared
before me| in personby his Pleader| on the
day of ............. 19............ , in obedience to a summons calling upon him to show cause why he should not enter into a bond for Rs. .........
with| one suretywith sureties each| in Rs. ..................
that he, the said would keep the peace for the period of ............... months, and whereas an order was then made requiring the said .................. to enter into and find such security and he has failed, [security for] [State the security if it differs from that mentioned in the summons.] to comply with the said orders and has for such default has been adjudged simple imprisonment for ..................... unless the said security be sooner furnished.
This is to authorise and require you the said| SuperintendentOfficer| to receive the said ................. into your custody together to receive the said ................. into your custody together with
warrant, and safely to keep him in the said jail for the said period of ................... unless he shall, in the meantime, be lawfully ordered to be released and to return this warrant with an endorsement certifying the manner of its execution.Given under my hand and seal of the Court, this day of 19
(Seal)Magistrate
DESCRIPTIVE ROLL