IN THE COURT OF ………….……………………. LD. METROPOLITAN MAGISTRATE/ Addl. Sessions Judge, ……………
CRIMINAL COMPLAINT NO. ………... OF ………….., or
FIR No. …………………
Police Station …………………
Under Section ……………...
IN THE MATTER OF:
………………… COMPLAINANT
VERSUS
State and XYZ ACCUSED
APPLICATION FOR EXEMPTION OF THE PERSONAL APPEARANCE OF THE COMPLAINANT/ ACCUSED
MOST RESPECTFULLY-
- That the above-mentioned matter is pending before this Hon’ble Court and is listed today for the hearing.
- That the Complainant/Accused is busy in some inevitable administrative work/is unwell/is out of a station and thus, unable to appear before this Hon’ble court today.
- That the absence of the applicant is neither intentional nor deliberate, but due to the bonafide reason mentioned above.
PRAYER: –
It is most respectfully prayed that this Hon’ble Court may be pleased to exempt the Complainant/Accused from the personal appearance for today through his Counsel in the interest of justice.
Complainant/Accused
Through
Counsel
Place: ……………
Dated: ………, 20….
