IN THE COURT OF CHIEF METROPOLITAN MAGISTRATE, …………….
Criminal Complaint No. … / 2009
Name of Complainant
……………..Address ………………………………….. Complainant
Versus
Name of Accused
…………….Address ………………………………….. Accused
Police Station…………………………..
Under Section…………………………
District…………………………………..
Complaint of Offence under offences………………………………IPC
The aforementioned complainant begs to state as under: -
- That the complainant is a resident of ………………………………..
- That the accused is a resident of …………………………
- Since ……………….date, …………………………(details of offence).
- Additional details.
- Due to this behavior (problems to the complainant).
- The complainant, therefore, prays that –
(a) appropriate proceeding be initiated against the accused under CrPC.
(b) the accused be stopped from continuing the ………………………………….. offence details.
(c) the accused be summoned, tried and convicted of the offence under section ……………. IPC.
(d) the accused be ordered to pay compensation for medical treatment, mental agony, (or for other reasons) to the amount of ……………
Place: …………………. (Signature of the Complainant)
Date: …………………..
Annexures:
- List of witnesses
- List of documents
- Memo of addresses
