BOND AND BAIL-BOND AFTER ARREST UNDER A WARRANT
(See section 81)
I, ______________________ (name), of ____________________ , being brought before the District Magistrate of (or as the case may be) under a warrant issued to compel my appearance to answer to the charge of ______________________________, do hereby bind myself to attend in the Court of ____________________ on the day of ____________ next, to answer to the said charge, and to continue so to attend until otherwise directed by the Court; and, in case of my making default herein, I bind myself to forfeit, to Government, the sum of rupees _________________________.
Dated, ______ this day of ________,20_____.
(Signature)?
I do hereby declare myself surety for the above-named _______________ of __________________, that he shall attend before __________________in the Court of on the day of?_______________ next, to answer to the charges on which he has been arrested, and shall continue so to attend until otherwise directed by the Court; and, in case of his making default therein, I bind myself to forfeit, to Government, the sum of rupees ________________.
Dated, ______ this day of ________,20_____.
(Signature)
