BAIL BEFORE HIGH COURT UNDER SECTION 439, CrPC

 

In the High Court at (Name of Place):

(Criminal Miscellaneous Jurisdiction):

An application for bail under section 439, Cr PC

In the matter of:

___________________Petitioner

(Under Judicial Custody)

            versus

The State of ______________Respondent

The Hon’ble Chief Justice and his companion Justices of the said Hon'ble Court

The humble petition of ___________the petitioner above-named

Respectfully:

1.      The petitioner being a respectable person doing his own business. He is an income-tax payer.

2.      Shri CD being factual complainant and for harassing and humiliate the petitioner has lodged a false case against the petitioner because of trade enmity and got him arrested by police.

3.      The evidence collected per investigation against the petitioner is very small.

4.      On bail application before the Sub-divisional Judicial Magistrate ______on 2nd July 2003 but his bail was denied.

5.      That the petitioner then applied for bail before Sessions Judge, …..in Criminal Misc. Case No.______ of_____ on ________ but the Sessions Judge too denied bail.

6.      The petitioner is in custody over a month and the police have interrogated him during police custody and his more custodial detention is not compulsory for investigation of the case.

7.      That the petitioner permanently reside at___________ and doing business and will not  abscond.

8.      The petitioner undertakes to obey the terms/conditions as imposed upon him by Hon'ble High Court and shall attend Court of Learned Magistrate as and when needed.

9.      That petition being bonafide and made per interest of justice.

Prayer

The petitioner humbly prays Your Lordships may be kindly pleased to instruct the release of the petitioner on bail or pass such other order as Your Lordships may considered proper and fit.

And your petitioner as in duty bound shall ever pray.

 

Advocate of ____________________

Signature of ___________

 

Verification

I, _____, son of ___________, by occupation business, resident of ___________________at preset in ______________custody do hereby solemnly affirm and say as follows:

1.      I am the petitioner above-named and I know the facts and circumstances of this case.           

2.      The statements in paragraphs 1 to 9 of the foregoing petition are true to my best knowledge and belief.

3.      I sign this verification on __________________

Solemnly affirmed by the said ___________ on ____________ at the Court

 

Commissioner                                                                                                

Deponent