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__________
Application for anticipatory__________
APPLICATION U/S 438 CRPC FOR GRANT OF ANTICIPATORY BAIL ON BEHALF OF THE ACCUSSED __________ (name of the applicant of the bail)
MOST RESPECTFULLY SUBMITTED AS UNDER
- That petitioner being a senior citizen is living a retired life.
- That even though applicant is not keen in selling his house, some local property dealers have conspired with some criminal/anti socials to pressurize him for sale of his house.
- That some criminals of area, namely,_______ conspired to malign/harass the petitioner publicly by implicating him and lodging an FIR at the police station at ______.
- That the petitioner being a senior citizen cannot hide and if compulsory he shall co-operate in police investigation.
Anticipatory bail to be granted to petitioner:
- That if anticipatory bail is not allowed petitioner suffer irreparable injury.
- That petitioner undertakes to obey all terms and condition on passing order of bail.
PRAYER
It is therefore respectfully prayed that the court be pleased to give a direction that in the event of arrest of the applicant, the applicant be release on bail for such amount of money as court may deemed fit.
DATE________ APPLICANT SIGNATURE
PLACE _______ OR COUNSEL
