IN THE HON’BLE COURT OF ____________ AT __________
Cr.Misc.Application no __________ 2018
IN THE MATTER OF
STATE
VS
(APPLICANT)
FIR NO___________
DATED___________
UNDER SECTION___________
POLICE STATION__________
Accused under custody since___________
APPLICATION UNDER SECTION 436 CRPC FOR GRANT OF BAIL ON BEHALF OF THE ACCUSED (name of the applicant of the bail along with his father’s name, address and other details)
- That the accused petitioners were involved in the above mention case due to the mala fide intention of the complainant as well as local police, otherwise the accused / petitioner is quite innocent.
- That the above mentioned case has been got Register against the petitioner is false frivolous baseless and concocted, with mala fide intentions and ulterior motives of the complainant and police.
- That the allegations leveled against the petitioner are totally false and petitioner has no concern with the commission of the alleged offence.
- That nothing incrimination and substantial material available on record, connecting the petitioners with the commission of the alleged offence in this way way the complainant of the case did high handedness and tried to involve the petitioners in this false and frivolous case.
- That the petitioners are respected law abiding citizen. The local police is bent upon to arrest the petitioners and they will suffer irreparable loss to his respect and family honour.
- That there is no apprehension of abscondance of the petitioners or to temper with the prosecution evidence.
- That the petitioners are ready to submit bail bonds to the entire satisfaction of this honourable court.
PRAYER
It is therefore prayed that the court may order for the release of the applicant on bail in the interest of justice.
Any other order which the court may deem fit and proper in the facts and circumstances of the case may be also passed in favor of the applicant.
APPLICANT
THROUGH
COUNSEL
