Application for anticipatory bail

                                                               

THE COURT OF HON’BLE SESSIONS JUDGE, _____

 

___________________ S/o ____________________ R/o ____________________________

_________________________ S/o _____ _________________R/o ___________________________

 

________________Applicants/Petitioners

 

Versus

State of ____

 

     ____________________Respondent

 

First Application Under Section _________For Grant of Anticipatory Bail in Case FIR No. _______Under Section ________IPC

Sir,

 

The applicant/petitioner most respectfully submits as under:-

1- That the ____ has ____ registered the above mentioned case against the applicant/petitioner.

2- That the applicant/petitioner has no nexus or connection with the above-mentioned offence.

3- That the applicant/accused is a ____ of India as ____ is aged about____ years.

4- That the applicant/petitioners have not caused any hurt/injury to anyone.

5- That the allegations in the FIR as alleged by the ____ are wrong, incorrect and concocted story made by the complainant.

6- That no recovery is pending in the above mentioned case and nothing is to be recovered from the applicant/petitioner.

7- That the applicant/petitioner undertakes to join the investigation as and when required by the police of police Station ____.

8- That there is no apprehension for absconding or evading of taking trial.

9- That the applicant/petitioner undertakes not to temper with the evidence or witnesses.

10- That the applicant/petitioner undertakes to abide by all the terms and conditions as imposed by the  Hon’ble court in the event of bail.

11- That the applicant/petitioner undertakes for not to hamper the bail and ready to furnish the bail bonds of sound amount for the satisfaction of the Hon’ble court.

12- That in such type of false cases the bail is rule and refusal of the bail will not serve any purpose.

 

PRAYER:

It is, therefore prayed that the applicant/petitioner may kindly be released/granted anticipatory bail and the ____ concerned of concerned police station ____ may kindly be directed to release the applicant/petitioner on bail in the event of their arrest

Dated:    

 

Applicant/Petitioner

 

Through counsel:

____ Advocate, ____