Bond and Bail Bond for Attendance before Office in Charge of Police Station or Court
[See
sections 436, 437, 438 (3) and 441 Criminal Procedure Code]
I,
(name), of (place), having been arrested or detained without warrant by the
Officer in charge of police station (or having been brought before the Court
of), charged with the offence of, and required to give security 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 herein, I bind myself
to forfeit to Government the sum of rupees
Dated,
this ..............day of...........19.
(Signature)
I
hereby declare myself (or we jointly and severally declare ourselves and each
of us) surety (or sureties) for the above said (name) that he shall attend the
Officer in charge of police station or the Court of on every day on which any
investigation into the charge is made or any trial on such charge is held, that
he shall be, and appear, before such officer or Court for the purpose of such
investigation or to answer the charge against him (as the case may be), and, in
case of his making default herein, I hereby bind myself (or we, hereby bind
ourselves) to forfeit to Government the sum of rupees
Dated,
this ..............day of...............19.
(Signature)