BOND AND BAIL-BOND FOR ATTENDANCE BEFORE THE COURT OF LD.  _______

 

        I _______, having been brought before the court of the Ld. _____ charged with the offence ______ of ______, and required to give security for my attendance before such court on condition that I shall attend such court on every day on which any 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 rupees ______

Dated, this ______ day of ______

 (Seal of the Court)

  Signatures

SURETY

1. _____, 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 Court ______ every day on which any trial  (on such charge is held that he shall be, and appear before such court for answer the charge against him, and, in case of his making default herein.  I hereby bind myself (or we hereby hire ourselves) to forfeit to Government the sum of rupees ______.

 Dated, this ______ day of ______

 (Seal of the Court)

(Signature)

Affidavit

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

1. That I own and possess immovable and movable property worth Rs. _____ at village: ______  PO: _____ Teh: ______   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 here at  (Name of Place) this ____.

Deponent