IN THE HON'BLE HIGH COURT OF _____________ AT ________________

(OPENING SHEET)

Criminal Revision. No.: ______ of ________

Petitioner

  Versus

Respondents

REVISION PETITION UNDER SECTION 397/401 CrPC AGAINST THE __

OFFENCES: ______

SENTENCE: ______

(Name of Place)                                                                                   Petitioner

______                                                                                    Through, Advocate

 

 

IN THE HON'BLE HIGH COURT OF ______________ AT ________________

 

Criminal Revision No.:______ of ______

MEMO OF PARTIES

 Petitioner

 VERSUS

Respondents

Criminal Revision under Sections 397 read with Sections 401 and 482 of the Criminal Procedure Code against the __

(Name of Place)                                                                                         Petitioner

_____                                                                                                  Through, Advocate

GROUNDS OF REVISIONS

RESPECTFULLY SHEWETH

1. That briefly stated the facts of case are that _____
2. That Your Lordship's humble petitioner is invoking the jurisdiction of this Hon'ble court and seeking indulgence to set aside the impugned order ______, on the following grounds amongst others, each one of which is without prejudice to and independent of other:-

(a) That the learned court below has acted with serious illegality in the exercise of jurisdiction vested in it by law.

(b) That the court below has not exercised the judicious discretion vested in it in accordance with the law in passing the impugned order.

(c) That the provisions of the law have been misconstrued.

(d) That the Ld. The court below has failed to appreciate the evidence on record and has drawn wrong inferences from the facts proved on record which has vitiated findings.

(e) That the findings returned by the Ld. The court below is not correct and legal __.

(f)  _____

3. 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 or the Hon'ble Apex Court.
4. It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to send for the records of the case and after examining the legality of the proceedings may be pleased to set aside the impugned order ______.  Such other orders may also be passed in favour of the petitioner as deemed fit and proper in the facts and circumstances of the case.

(Name of Place)                                                                                          Petitioner

_____                                                                                                  Through, Advocate

 

IN THE HON'BLE HIGH COURT OF ______________ AT ______________

Cr MP No.:_____ of ________ in Criminal Revision No.:_____ of _________

Petitioner/Applicant

VERSUS

Respondents/Non-applicant

Application under Section 389 of CrPC read with Section 482 of CrPC for Suspension of sentence and grant of bail.

Respectfully Showeth:

1. That the petitioner/applicant has filed a revision against the _____, which is pending adjudication.  The grounds of the revision may be read as part and parcel of the present application.
2. That it is apparent from a perusal of the grounds of revision and the impugned judgment, that this Hon'ble court will be convinced and satisfied that the revision filed by the applicant is most likely to be allowed by this Hon'ble court.
3. That the petitioner/applicant is a _____young man of _____ years of age and is the sole bread earner for his family consisting of ______.  The applicant is innocent and has been involved in a false case.  The prosecution story is full of doubts and there is no evidence against the applicant for his involvement in the instant case.  The petitioner/applicant has been convicted on a false complaint.
4. That it would be just, proper and expedient in the interest of justice if this application is allowed and the operation of the impugned judgment is ordered to be suspended and the applicant is released on bail to meet the ends of justice.
5. It is, therefore, most respectfully prayed that this application may kindly be allowed and the operation of the ______, may kindly be stayed during and till the final disposal of the revision and the applicant may kindly be ordered to be released on bail in the interest of justice.

(Name of Place)                                                                         Petitioner/Applicant

_____                                                                                      Through, Advocate

 

 

IN THE HON'BLE HIGH COURT OF ___________________AT _____________

 

Cr MP No.: _____ of _________ in Cr Rev No.:_____ of _______

Petitioner/Applicant

      Versus

Respondents/Non-applicants

Affidavit in support of CrMP under Section 389/482 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 5 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 Rev No.:______ of _______

Petitioner

Versus

Respondents

INDEX

Sl No	Annx	Particulars of Documents	Pages
1		Opening Sheet	1
2		Memo of Parties	2
3		Grounds of Revision	3
4		Orders of
5		Application for Suspension of Sentence
6		Affidavit
7		Power of Attorney

 (Name of Place)                                                                               Petitioner

______                                                                                  Through, Advocate