IN THE COURT OF SESSIONS JUDGE AT ______________.
Criminal Misc. Case No. _______of __________
In the matter of :
An application for anticipatory bail under section 438 of the Code of Criminal Procedure 1973
And
In the matter of:
_______________ Petitioner
versus
The _______________Respondent
The humble petition of the petitioner above-named
Respectfully:-
- That petitioner is a senior Government servant working in the Department of Customs and Excise in the Central Government.
- That relating to his sovereign duties he has to raid against criminals/anti-social.
- That some criminals of area, namely______conspired to malign/harass your petitioner publicly by implicating him and lodging an FIR at the Police Station at __________
- That petitioner being a confirmed Government servant can not hide and if compulsory he shall co-operate in the police investigation. Anticipatory bail is granted to the petitioner. :
- That if anticipatory bail is not allowed petitioner suffer irreparable injury.
- That petitioner undertakes to obey all terms/conditions on the passing order of bail.
Prayer
Hence prayed that Your Honour will be pleased to allow the petitioner anticipatory bail and other order /orders as Your Honour deem fit and proper.
And for this act of kindness, your petitioner shall ever pray.
Advocate of AB AB
Verification
I____________, son of ________,residing at _______________ do hereby solemnly affirm and say as follows:
- I am the petitioner above-named. I know the facts and circumstances of this case.
- The statements in paragraphs 1 to 6 hereinabove in the petition are true to ray knowledge and belief.
- I sign this verification on this 7th day of June 2003 at (Name of Place).
Solemnly affirmed by the said __________________ at (Name of Place).
Notary/Magistrate Deponent
