IN THE HON'BLE HIGH COURT OF __________ AT ___________

 Cr (M) No.: ______of ________

MEMO OF PARTIES

Petitioner

    Versus

Respondents

Application under Section 482 of Criminal Procedure Code for quashing of proceedings under Sections ______ of IPC before the Ld. Court _______ in the interest of justice

(Name of Place)                                                                               Petitioner

______                                                                                    Through, Advocate

GROUNDS OF APPEAL

RESPECTFULLY SHOWETH

1. That briefly stated the facts of case are that __
2. That Your Lordship's humble petitioner is invoking the extra-ordinary jurisdiction of this Hon'ble court and seeking indulgence on the following grounds amongst other each one of which is without prejudice to and independent of other:-

(a)   That ______

3. That the petitioner/applicant craves the leave of this Hon'ble court for the filing of an application on the above grounds amongst others which may be taken at the time of arguments.
4. That no similar petition has been filed by the petitioner on the similar grounds either in this Hon'ble court or the court of Session Judge.
5. It is, therefore, most humbly prayed that this Hon'ble Court may be pleased to allow the present application and quash the proceedings before the Ld. _______ in the interest of justice.  Such other orders as deemed fit and proper by this Hon'ble Court may kindly be also passed in favour of the petitioner/applicant in the interest of justice.

(Name of Place)                                                                                        Petitioner

______

                                                                                                Through, Advocate

 

 IN THE HON'BLE HIGH COURT OF _____________ AT __________________

 

Cr (M) No.: ______ of ______

Petitioner/Applicant

           Versus

Respondents/Non-applicants

Affidavit in support of Cr under Section 482 of the 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 correct and true, no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this the ______.

Deponent

 

 IN THE HON'BLE HIGH COURT OF ____________ AT _____________

Cr No.:______ of _________ in Cr (M) No.:______ of ____________

Petitioner/Applicant

           Versus

Respondents/Non-applicant

Application under Section 482 of CrPC for staying further proceedings in case _______ before the Ld. ______ during the pendency of Cr (M) before this Hon'ble Court 

Respectfully Showeth:

1. That the petitioner/applicant has filed above Cr (M) which is pending adjudication.  The grounds of the Cr may kindly be read as part and parcel of the present application.
2. That it is apparent from a perusal of the grounds of Cr and the impugned action, that this Hon'ble court will be convinced and satisfied that the Cr filed by the applicant is most likely to be allowed by this Hon'ble court.
3. That the interest of justice demands that further proceedings of the case ______ before the Ld. _____ fixed for ______ are stayed.  In case the proceedings have not stayed, the applicant will suffer irreparable loss and injury which cannot be compensated in terms of money.  No harm or prejudice will be caused to the respondents if the further proceedings before the Ld. court below have stayed.
4. It is, therefore, most respectfully prayed that this application may kindly be allowed and the further proceedings of case ______ before the Ld. The court below may kindly be stayed during and till the final disposal of the CrMP in the interest of justice.  Such other orders may also kindly be passed as deemed fit and proper in the facts and circumstances of the case in favour of the applicant in the interest of justice.

(Name of Place)                                                               Petitioner/Applicant

______                                                                        Through, Advocate

 

 IN THE HON'BLE HIGH COURT OF _________________ AT ______________

 

Cr No.:______ of ______ in Cr (M) No.:______ of _______

    Petitioner/Applicant

    Respondents/Non-applicants

Affidavit in support of Cr under Section 482 of the 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 correct and true, no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this the________.

Deponent

 

IN THE HON'BLE HIGH COURT OF _____________ AT ____________

 Cr(M) No.: ______ of ______

Petitioner

  Versus

Respondents

INDEX

Sl No	Annx	Particulars of Documents	Pages
		Memo of Parties	1
		Cr (M)	2
		Affidavit
		Cr
		Affidavit
		Power of Attorney

(Name of Place)                                                                                    Petitioner

______                                                                                    Through, Advocate