IN THE METROPOLITAN MAGISTRATES__________________.
Case No______of 20______
_______Complainant
_______Accused.
C
May it please your worship,
I, the Complainant above-named, beg to state on solemn affirmation as follows that:
- I am working in the_____ and I have been residing as above.
- I know the accused person for the last more than one year. On ________20____ I had gone to the accused's residence . As I was in need of some small amount of money, I requested the accused and consequently, the accused gave Rs. 50 to me as a friendly loan, which sum I promised to return within a month. Accordingly, I returned the said amount with interest thereon to the accused within a month from the date of the advance.
- On ________20_____ at about______ p.m., I was astonished at his request for the second time and reminded the accused that I had returned his money. I further told him the name of the person before whom I had returned the said amount.
- The Accused immediately flared up and started abusing me and pounced on me and put his hand on my neck and tore off my shirt. The Accused hurled filthy abuses and insulted me at the said Bus Stop.
- The accused then challenged me and told that he would take proper steps and that I would not be allowed to have my existence in this world. He, thus, gave threats of bodily harm to me. I, therefore, apprehend that the Accused might take the law into his own hands and might carry out the threats which he has given.
- I have already lodged a complaint with the ________Police Station on the _______ 20_______ at about ________p.m. and have been advised to come to the Court of your Worship.
- I, therefore, submit that the accused has committed the offences mentioned hereinabove and your worship be pleased to issue strict process against the Accused so that he may be dealt with according to law. For this act of kindness, I shall as in duty bound ever pray.
Solemnly affirmed at (Name of Place) this _________.20_________.
Complainant
Witnesses
(1) _________
(2) _________
(3) _________
