BOND AND BAIL-BOND FOR ATTENDANCE BEFORE OFFICER IN CHARGE OF POLICE STATION OR COURT
[Seesections 436, 437, 438 (3) and 441]
I, _______________________ (insert name, address), having been arrested or detained without warrant by the Officer in charge of _________ police station (or having been brought before the Court of __________), charged with the offence of ____________, and required to give security for my attendance before such Officer or Court on condition that I shall attend such Officer or Court on every day on which any investigation or trial is held with regard to such charge, and in case of my making default herein, I bind myself to forfeit to Government the sum of rupees ______________.
Dated, this _____ day of ______.
(Signature)
I hereby declare myself (or we jointly and severally declare ourselves and each of us) surety (or sureties) for the above said ___________________________ (name) that he shall attend the Officer in charge of _________ police station or the Court of _______ on every day on which any investigation into the charge is made or any trial on such charge is held, that he shall be, and appear, before such officer or Court for the purpose of such investigation or to answer the charge against him (as the case may be), and, in case of his making default herein, I hereby bind myself (or we, hereby bind ourselves) to forfeit to Government the sum of rupees _________.
Dated, this ________ day of _____.
(Signature)
