IN THE COURT OF LD. CJM/JMIC__ AT ____________

 

In the matter of:

Complainant

     Versus

Respondent/Accused

Application under Section 320 of CrPC for compounding the offence under Section __ of IPC with a request not to proceed further in the above-said matter

Respectfully Showeth:

1. That the applicant hereinabove is a ____
2. That the applicant in the above matter has compounded offence committed by the accused Sh. _____ under Section _____ of IPC in the best interest of peace and harmony between the parties. ______
3. It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased not to proceed further in the above matter under the offence compounded by the applicant in the interest of justice.

AND FOR THIS ACT OF KINDNESS, THE HUMBLE APPLICANT AS IN DUTY BOUND SHALL EVER PRAY.

(Name of Place)

Applicant\Petitioner                                                        

_____                                                                          Through, Advocate

 

 IN THE COURT OF LD. CJM/JMIC__ AT ________________

 

In the matter of:-

Applicant\Petitioner

           Versus

Respondent/Accused

Affidavit in support of reply to the notice under Section 320 of CrPC

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

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

Affirmed at (Name of Place) this the _____.

Deponent