IN THE COURT OF LD. CJM/JMIC__ AT __________

 

In the matter of:

Complainant

    Versus

Respondent/Accused

Reply to the Notice issued by this Ld. Court dated _____ under Section 350 of CrPC

Respectfully Sheweth:

1. That the applicant hereinabove is a law-abiding citizen and has highest regards for the orders of this Hon'ble Court and can not think of flaying the same.  The applicant is quite conscious that he is under an obligation to maintain high dignity and majesty of this Hon'ble court.
2. That the applicant has not flouted the authority of this Hon'ble court and not neglected or refused to attend this Hon'ble court willfully.  But for the inescapable circumstances and just excuse hereinafter mentioned, the applicant would have been present before this Hon'ble court on __.
3. That on _______ the case was fixed for ______ .  The applicant could not attend this Hon'ble court due to the reason that _____.  This Hon'ble Court was pleased to issue Non-bailable Warrants of the arrest of the applicant.  It is submitted that the absence was neither willful nor intentional but for the genuine nor reasonable reasons stated hereinabove.  
4. That is the given circumstances of the case if this Hon'ble court comes to the conclusion that technically any disobedience of the orders of this Hon'ble court has been committed by the applicant, in that eventuality the applicant tender his unconditional apology and beg to be pardoned.
5.  It is, therefore, most respectfully prayed that your honour is pleased to cancel the Non-bailable Warrants issued on _____ 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 350 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 ______.

Deponent