CRIMINAL

Bail

• 1.BAIL-BOND Form 45

• 2.BAIL PENDING APPEAL UNDER SECTION 389, CRPC

• 3.Bail DISTRICT AND SESSION COURT (Application under Section 439 CrPC for the grant of Bail)

• 4.bail under section 109 CRPC

• 5.bail under section 437 (1) Cr.PC

• 6.bail under section 437 B1

• 7.bail under section 437

• 8.bail under section 439

• 9.bail under section 439(1)

• 10.bail under section 436

• 11.bail under section 436(1)

• 12.BAIL PETITION BEFORE A MAGISTRATE IN A NON-BAIL ABLE OFFENCE

• 13.high court regular bail CRPC 439

• 14.APPLICATION UNDER SECTION 437 CRPC FOR GRANT OF BAIL ON BEHALF OF THE ACCUSED

• 15.APPLICATION UNDER SECTION 436 CRPC FOR GRANT OF BAIL ON BEHALF OF ACCUSED

• 16.APPLICATION UNDER SECTION 436 CRPC FOR GRANT OF BAIL ON BEHALF OF ACCUSED UNDER SECTION 409 OF INDIAN PENAL CODE

• 17.APPLICATION UNDER SECTION 439 CRPC FOR GRANT OF BAIL ON BEHALF OF ACCUSED UNDER THE SECTION 376, 363, 366 (A) OF INDIAN PENAL CODE AND UNDER SECTION 3,4,5,6 OF PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT, 2012

• 18.APPLICATION UNDER SECTION 439 CRPC

• 19.APPLICATION UNDER SECTION 436 CRPC FOR GRANT OF BAIL ON BEHALF OF ACCUSED

• 20.APPLICATION UNDER SECTION 437 CRPC FOR GRANT OF BAIL ON BEHALF OF THE ACCUSED (GENERAL PETITION)

• 21.APPLICATION UNDER SECTION 437 FOR GRANT OF BAIL ON BEHALF OF THE ACCUSED WITHIN THE SECTION 307 AND 394 OF INDIAN PENAL CODE

• 22.APPLICATION UNDER SECTION 437, FOR GRANT OF BAIL ON BEHALF OF ACCUSED WITHIN THE PROVISIO TO SECTION 388 (1) OF THE CRIMINAL PROCEDURE COURT

Criminal Pleadings

• 1.Complaint for Defamation (Offences under Sections 500,501.1.P.C)

• 2.Hurt, Assault, Insult and Criminal Intimidation (Offences under Sections 500,501.1.P.C)

• 3.Cheating, Criminal Breach of Trust and Criminal Trespass (Charge under Section 420 of the Indian Penal Code)

Anticipatory Bail

• 1.APPLICATION FOR ANTICIPATORY BAIL BEFORE HIGH COURT (under section 438 of Cr.PC)

• 2.ANTICIPATORY BAIL BEFORE SESSIONS JUDGE (An application for anticipatory bail under section 438 of the Code of Criminal Procedure 1973)

• 3.Anticipatory Bail under 438 of CRPC FOR FRANT OF ANTICIPATORY BAIL ON BEHALF OF THE ACCUSED

CrPC Misc

• 1.compounding of offence CRPC 320

• 2.high court quash CRPC 482

• 3.high court criminal revision section 397, 401 & 482

• 4.Non Attendance of witness reply Crpc 350

• 5.Reply Disobedience session

• 6.REVISION APPLICATION AGAINST  MAINTENANCE ORDER

• 7.Withdrawal of Prosecution CrPC 321 HC

• 8.PROCLAMATION REQUIRING THE APPEARANCE OF A PERSON ACCUSED (as per section 82 of Cr.PC)

• 9.PROCLAMATION REQUIRING THE ATTENDANCE OF A WITNESS (as per (sections 82, 87 and 90 of Cr.PC)

• 10.ORDER OF ATTACHMENT TO COMPEL THE ATTENDANCE OF A WITNESS (as per section 83 of Cr.PC)

• 11.ORDER OF ATTACHMENT TO COMPEL THE APPEARANCE OF A PERSON ACCUSED (as per section 83 of Cr.PC)

• 12.NOTICE OF COMMITMENT BY MAGISTRATE TO PUBLIC PROSECUTOR

• 13.CHARGES (sections 211, 212 and 213)

• 14.BOND AND BAIL-BOND FOR ATTENDANCE BEFORE OFFICER IN CHARGE OF POLICE STATION OR COURT [See sections 436, 437, 438 (3) and 441]

• 15.WARRANT TO LEVY A FINE BY ATTACHMENT AND SALE

• 16. WARRANT OF EXECUTION OF A SENTENCE OF DEATH

• 17. WARRANT AFTER A COMMUTATION OF A SENTENCE

• 18.WARRANT OF COMMITMENT UNDER SENTENCE OF DEATH

• 19.MAGISTRATE'S OR JUDGE'S WARRANT OF COMMITMENT OF WITNESS REFUSING TO ANSWER OR TO PRODUCE DOCUMENT

• 20.WARRANT OF COMMITMENT IN CERTAIN CASES OF CONTEMPT WHEN A FINE IS IMPOSED

• 21.WARRANT TO DISCHARGE A PERSON IMPRISONED ON FAILURE TO GIVE SECURITY

• 22.ORDER REQUIRING PRODUCTION IN COURT OF PERSON IN PRISON FOR

• 23. ORDER REQUIRING PRODUCTION IN COURT OF PERSON IN PRISON FOR ANSWERING TO CHARGE OF OFFENCE

• 24. WARRANT OF IMPRISONMENT ON FAILURE TO PAY COMPENSATION

• 25.WARRANT OF COMMITMENT ON A SENTENCE OF IMPRISONMENT OR FINE IF PASSED BY A MAGISTRATE

• 26.WARRANT FOR RECOVERY OF FINE

• 27.ORDER FOR THE REMOVAL OF NUISANCES

• 28.MAGISTRATE NOTICE AND PEREMPTORY ORDER

• 29.INJUNCTION TO PROVIDE AGAINST IMMINENT DANGER PENDING INQUIRY

• 30.MAGISTRATE'S ORDER PROHIBITING THE REPETITION, ETC., OF A NUISANCE

• 31.MAGISTRATE'S ORDER TO PREVENT OBSTRUCTION, RIOT, ETC.

• 32.MAGISTRATE'S ORDER DECLARING PARTY ENTITLED TO RETAIN POSSESSION OF LAND, ETC., IN DISPUTE

• 33.MAGISTRATE'S ORDER PROHIBITING THE DOING OF ANYTHING ON LAND ON WATER

Summon

• 1.SUMMONS TO AN ACCUSED PERSON [See section 61 of the Criminal Procedure Code]

• 2.SPECIAL SUMMONS TO A PERSON ACCUSED OF A PETTY OFFENCE

Warrant

• 1.WARRANT OF ARREST ( under section 70 of Cr.PC)

• 2.BOND AND BAIL-BOND AFTER ARREST UNDER A WARRANT (as per section 81 of Cr.PC)

• 3.WARRANT TO SEARCH AFTER INFORMATION OF A PARTICULAR OFFENCE

• 4.WARRANT IN THE FIRST INSTANCE TO BRING UP A WITNESS

• 5.WARRANT TO SEARCH SUSPECTED PLACE OF DEPOSIT

• 6.WARRANT OF COMMITMENT ON FAILURE TO FIND SECURITY FOR GOOD BEHAVIOUR

• 7.WARRANT TO DISCHARGE A PERSON IMPRISONED ON FAILURE TO GIVE SECURITY

• 8.WARRANT OF IMPRISONMENT ON FAILURE TO PAY MAINTENANCE

• 9.WARRANT TO ENFORCE THE PAYMENT OF MAINTENANCE BY ATTACHMENT

• 10.WARRANT OF ATTACHMENT IN THE CASE OF A DISPUTE AS TO THE POSSESSION OF LAND, ETC.

Bond

• 1.BOND FOR GOOD BEHAVIOUR

• 2.BOND TO KEEP THE PEACE

• 3.BOND TO KEEP THE PEACE

• 4.BOND AND BAIL-BOND ON A PRELIMINARY INQUIRY BEFORE A POLICE OFFICER

• 5.BOND TO PROSECUTE OR GIVE EVIDENCE