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 437 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)
MOST RESPECTFULLY SUBMITTED AS UNDER:
- The Complainant had filed a private complaint against this Accused for the alleged offences punishable under section _________.
- The Accused is innocent of the offences leveled against him.
- The Accused is the Permanent resident of _______, and is having its office at Bangaloreand is ready to furnish personal bond or cash surety to the satisfaction of this Hon’ble Court.
- The Accused undertakes to be present before the Hon’ble Court on all dates of hearing without fail and is willing to abide by the conditions that may be imposed by this Hon’ble Court in the event of enlarging him on bail.
- That the present FIR has been registered on false and bogus facts. The facts stated in the FIR are fabricated, concocted and without any basis.
- That the police have falsely implicated the applicant in the present case, the applicant is a respectable citizen of the society and is not involved in any criminal case.
- That the facts stated in the complainant against the applicant are civil disputes and does not constitute any criminal offence at all.
- That the applicant is not required in any kind of investigation or in any kind of custodial interrogation is required.
- That the applicant is having very good antecedents, he belongs to good family and there is no criminal case pending against them.
- That the applicant is a permanent resident and there are no chances of his absconding from the course of justice.
- That the applicant undertakes to present himself before the police/court as and when directed.
- That the applicant undertakes that he will not, directly or indirectly make any inducement, threat or promise to any person acquainted with facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer.
- That the applicant further undertakes not to tamper with the evidence or the witness in any manner.
- That the applicant shall not leave India without the previous permission of the court.
- That the applicant is ready and willing to accept any other conditions as may be imposed by the court or the police in connection with the case
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
