(Section 436, 437, 438 (3) and 441Cr.P.C.)
In the Court of Shri _______________________________________
Police Station : Next date of hearing _____________
Under Section : Sent to Jail on _____________
F.I.R. No. :
I, _________________________ son of Shri ___________________________________ Resident of ______________________________________________________________
having been arrested or
detained without warrant by the officer Incharge of ________________________
Police Station for having been brought before this Hon’ble Court charged with
the offence of ________________________ and required to give surety for my
attendance before such Officer or Court on condition that I shall attend such
officer or Court on every day on which any investigation or trial is held with
regard to such charge and in case of my making default there in I hereby bind my
self to forfeit to Government the sum of Rs _______________ .
DELHI
DATED: Signature
I ___________________________ son of Shri _____________________________
Resident of _________________________________________________________
hereby declare myself for the above said Shri ________________________________
that he shall attend the officer-in-charge of __________________________________
Police Station or the Court of Shri ________________________________________
every day on which any
investigation in the charge is made or any trial on such charge is held that he
shall be and re-appear before such officer or Court for the purpose of such
investigation to answer the charge against him (as the case may be) and in the
case of his making default herein I have bind myself to forfeit to Government
the sum of Rs.
__________ .
Dated
this _______________ day of _____________ 200___.
Witnesses:
1.
__________________
2.
__________________ Signature