IN THE COURT OF SH ……………………. SESSIONS JUDGE, ………….
APPLICATION FOR REGULAR BAIL UNDER SECTION 439 CrPC BEFORE SESSIONS COURT
State
Versus
…………………….. Accused
FIR NO. …………………..
UNDER SECTION ………………. IPC,
MOST RESPECTFULLY SHOWETH: -
- That the petitioner belongs to a respectable family and he has clean antecedents.
- That the petitioner has been framed up and falsely implicated in the above noted case by the complainant on extraneous grounds and he is in custody since ……………….
- That the police does not require further custody of the petitioner for the purpose of investigation in the case and the petitioner has therefore been remanded to judicial custody.
- That the petitioner has been framed up in the case because …………… (state the condition of abetment or conspiracy behind the crime).
- That the investigation of the case and thereafter the trial shall take a considerable time and the petitioner shall suffer unbearable hardship of imprisonment if he remains confined to Jail during this period.
- That the petitioner is ready and willing to furnish bail bonds to the satisfaction of this Hon’ble court for his being released on bail.
- The petitioner gives an undertaking to the Hon’ble court, that if he is released on bail, he shall not temper with the evidence or influence the witnesses of the prosecution and he shall abide by any condition imposed by the Hon’ble court for releasing him on bail.
- Applicant shall abide by any direction or condition this court may pass.
It is, therefore, prayed that the petitioner/applicant may kindly be released on bail.
Dated: _________
Applicant
