IN THE COURT OF ______________________. 

In Re:

____________________

 ____________________Petitioner

                     Versus

______________________

 _____________________Respondents

Application under Section 437 of CrPC for the grant of Bail

Respectfully :

1. That the applicant has received summons for trial before this Hon'ble Court in case titled as __________ Vs _____________ for the offences under Sections _____ of IPC for ____(date). 
2. That: ____________________________________________________________________.
3. That the applicant/accused is a permanent resident of _________ and earning livelihood by __________. The applicant has __________ dependent upon him and the applicant is the only bread earner for the family.
4. That by getting the applicant/accused arrested the applicant will be deprived of his valuable fundamental right of liberty.  _______________ 
5. That the applicant is willing to furnish surety and bail bonds to the satisfaction of this Ld. Court in case he is ordered to be released on bail. 

 

It is, therefore, most respectfully prayed:

• That the applicant may kindly be ordered to be released on bail and this application for bail may kindly be allowed in the interest of justice.  Such other orders be also passed in favour of the applicant as deemed fit and proper in the facts and circumstances of the case and in the interest of justice.

(Name of Place)                                                                                    Applicant

______                                                                                                Through, Advocate

 

IN THE COURT OF ____________________________.

_______________________

_______________________   Applicant

                        Versus

_______________________

______________________Respondent

Affidavit in support of the application under Section 437 of CrPC

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

1. That the accompanying application under section 437 CrPC has been drafted at my instance and under my instructions.
2. That the contents of paras 1 to ______ are true and correct to the best of my knowledge. 
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true, no part of it is false and nothing material has been concealed therein.

     Affirmed at (Name of Place) on  __________.                            

Deponent

 Affidavit

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

1. ______That I own and possess immovable and movable property worth Rs. __________________ at village: ________ Distt: ____   (Name of Place). The same is free from all encumbrances and I hereby declare that the aforesaid property shall remain free from all encumbrances till the final disposal of the trial or I am surety in the present case proportionately to the extent of the amount of the bail/surety bond.
2. ____________________That I am employee at _____________ and draw a monthly salary of Rs. ___________________. 

Deponent

Verification:

I, the above said deponent do hereby verify that the contents of my above affidavit are true and correct to the best of my knowledge and belief, no part of it is false and nothing material has been concealed there from.

 

Verified at (Name of Place): ________.

Deponent

 

FORM NO. 45

BOND AND BAIL-BOND FOR ATTENDANCE BEFORE OFFICER-IN-CHARGE OF POLICE STATION OR COURT

[See Sections 436, 437, 438(3) and 441]

 

                                                                                                           IN THE COURT OF ______________________.

I, _____________, having been arrested or detained without warrant by the Officer-in-Charge of ________________ Police Station ________________ [or having been brought before the Court of __________________], charged with the offence of __________, and required to give security for my attendance before such Officer or Court on condition that I shall attend such Officer or Court on every day on which any investigation or trial is held with regard to such charge, and in case of my making default herein, I bind myself to forfeit to Government the sum of Rs. ____________.

 

Dated: ______

[Signatures]

 

I ___________________,hereby declare myself [or we jointly and severally declare ourselves and each of us] surety [or sureties] for the above said _________________ that he shall attend the Officer-in-Charge of _______________________ or any trial on such charge is held, that he shall be, and appear, before such Officer or Court for the purpose of such investigation to answer the charge against him [as the case may be], and in case of his making default herein, I hereby bind myself [or we, hereby bind ourselves] to forfeit to Government the sum of Rs. __________________ .

 

Dated:  ______.

[Signatures]