Application for personal exemption

 

 

IN THE COURT OF ______________________

 

_________________________________Complainant

Versus

_______________________________________Accused

Application with the prayer to exempt the applicant from appearing before the Ld. court in person

Respectfully Sheweth:

1. That the above noted case is fixed for _____ on ______

2. That the applicant in the above case is unable to put his presence before this Ld. Court on _____ due to the reasons that _____.

3. That the non-appearance of the applicant in the court on _____ is neither intentional nor willful but is due to the above genuine reasons.

It is, therefore, most respectfully prayed that this application may kindly be allowed and the applicant may kindly be exempted from his personal appearance.

 

__________________________

(Name of Place )                                                                  Applicant/______

                                                                                 Through

 

 

 

In the matter of:

_____________________________________Complainant

Versus

______________________________________Accused

 

Affidavit in support of application

I, ______, do hereby solemnly affirm and declare as under:-

1. That the accompanying application has been prepared under my instructions.

2. That the contents of paras 1 to __________ of the accompanying application are correct and true to the best of my knowledge.

3. That I further solemnly affirm and declare that the contents of this affidavit of mine are correct and true, and no part of it is false and nothing material has been concealed therein.

Affirmed here at (Name of Place) this _____

Deponent

___________