IN THE COURT OF SH………………. METROPOLITAN MAGISTRATE, …….

……………………….                                                                                             PETITIONERS

Versus

………………………                                                                                              RESPONDENT

FIR NO. ………………

UNDER SECTION ……………… IPC,

APPLICATION SEEKING ADJOURNMENT UNDER SEC. 256 OF CRPC

The Petitioner/ Complainant / Accused above named states as follows;

1. The petitioners state that the above case is coming up today for further proceedings.
2. The petitioners state that the petitioner could not appear before this Hon’ble Court as he is……………………….
3. The absence of the petitioners/ his counsel is neither willful nor wanton but due to the reasons stated above.

In these circumstances it is therefore prayed that this Hon’ble Court may be pleased to dispense with the personal appearance of the petitioners/ Complainant and allow them to appear through their counsel Under Sec. 256 CrPC for today only and thus render justice.

Dated at …………...                                

Counsel for

…………...…Petitioner/ Complainant.