MODEL FORM OF SEARCH APPLICATION 

IN THE COURT OF THE JUDICIAL MAGISTRATE......................................................
Application No........of 20....
 
......................... etc. (give age, occupation
and address)................                                                           ..........Petitioner 
v. 
........................................... etc. (give age, occupation
and address)................                                                           ............Opponent 

Application under Sees. 97 and 98, O.P.C 

May It Please Your Worship, 
1.         That the petitioner has a daughter .................................... who was married to the opponent on ............, and since then the said daughter is staying with the Opponent at the abovenamed place. 
2.         That the Petitioner has received several has received several complaints of ill-treatment accorded by the Opponent to the Petitioner's said daughter, through letters received from the latter as well as from her husband. The Opponent has now forbidden his wife to write; or communicate to her mother and the Petitioner. 
3.         That the petitioner has now reliably learnt that the said .................... has received severe beatings at the hands of the opponent and that the latter has confined his wife in a room on the second floor and has locked the same from outside denying even food and water. 
4.         That the petitioner has reason to believe that the information obtained is true and that a search warrant be promptly issued and executed or else the Petitioner appre­hends danger to the life of the said C. 
5.         That the Petitioner has informed the matter to the Police. Under the circumstances the abovenamed Petitioner humbly prays: 
(a)        That the Court may be pleased to issue a search warrant for the search of the Opponent's house where the Petitioner's daughter is wrongfully con­fined, and for her immediate production before this Court along with the Opponent; 
(b)        And to pass such other orders as your Honour may consider just and proper in the circumstances of the case. 

Sd/-
Solemnly affirmed as aforesaid                                                                                                                               Petitioner
On this......day of......20.....
at (Name of Place). 
Sd/-
Advocate for the Petitioner.