BAIL PETITION BEFORE A MAGISTRATE IN A NON-BAIL ABLE OFFENCE
IN THE COURT OF________________________.
Magistrate of ________________ Case No. Of prays ________ under section __________IPC.
The State ____________________
Versus
Accused___________ son of ____________,
For matter of application of __________________ accused for bail
______________________the accused named above humbly petition.
Respectfully:
- That petitioner was arrested by the police on _____________per suspicion. That he was neither named in FIR nor he was identified by any inmate of the house, where burglary was committed during identification parade by Mr._______________ Judicial Magistrate.
- That on such by police nothing incriminate found in house
- That petitioner being family man and can not run away.
- Petitioner be allowed bail as there is no legal ground for continuing detention as trial will not be completed in the near future.
Prays
Petitioner prays that having served notice to State and hearing per bilateral Your Honour may kind enough pleased to pass Order for releasing your petitioner on bail.And petitioner being duty bound, shall ever pray Advocate ______________________________
Verification
I, ________son of ____ aged _____years, by occupation business, residing at ____do hereby solemnly affirm and say as follows:
- I am the petitioner above-named and I know the facts and circumstances of this case.
- The statements in paragraphs 1 to 4 in the foregoing petition are true and correct to the best of my knowledge and belief.
- I sign this verification on this _____________________
Solemnly affirmed by the said _________________________
Notary/Magistrate
Deponent
