APPLICATION FOR ANTICIPATORY BAIL BEFORE HIGH COURT
In the High Court at__________________(Criminal Miscellaneous Jurisdiction)
In the matter of an Application for anticipatory bail under section 439, Cr PC
Shri__________ son of Shri_________ residing at__________________
______________________Petitioner
VERSUS
The State______________ Respondent
To
Chief Justice and His Companion Justices of the Hon'ble Court
The humble petition of ____________, the petitioner above-named
RESPECTFULLY:-
1. That petitioner being an eminent trader with a long-standing business in (Name of Place) and being an income-tax and sales-tax assessee.
2. Petitioner permanently resides in (Name of Place).
3. Due to personal enmity, my neighbour, Mr Sood., lodged a vexatious complaint against the petitioner before police alleging hurt.
4. That factual complainant intent humiliating/harassing applicant and tarnishing his image in society.
5. Your petitioner fears that in a said complaint the police may arrest petitioner by throwing the petitioner to mental harassment, trouble and physical inconvenience.
6. That the petitioner undertakes to obey all the terms/conditions as imposed upon him on order of bail.
7. That if anticipatory bail is not allowed the petitioner will suffer irreparable injury.
8. That the application is made bona fide and in the interest of justice.
Prayer
The petitioner humbly prays that Your Lordships may kindly pleased to instruct if petitioner being arrested concerning this case the petitioner will be released on bail immediately/or may pass such other order/orders as Your Lordships may deem proper and fit.
And your petitioner is duty bound, shall ever pray.
Advocate.
Signature of Petitioner.
Verification
I, Shr______________ son of Shri______ by occupation business, residing at_________ (Name of Place)_____________ do hereby solemnly affirm and say as follows:
1. I am the petitioner above-named. I know the facts of this case and I am able to depose thereto.
2. The statements in paragraphs 1 to 8 in the foregoing petition are true to my knowledge and belief.
3. I sign this verification on the 11th day of September 2003 in (Name of Place).
Solemnly affirmed by the said Shri__________ on Court House at (Name of Place).
DEPONENT
