Bond and Bail Bond on a Preliminary Inquiry before a Police Officer

(See section 169 Criminal Procedure Code)

I, (name), of, being charged with the offence of, and after inquiry required to appear before the Magistrate of ............................

or

and after inquiry called upon to enter into my own recognizance to appear when required, do hereby bind myself to appear at, in the Court of, on the day of next (or on such day as I may hereafter be required to attend) to answer further to the said 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 at in the Court of, on the day of
next (or on such day as he may hereafter be required to attend), further to answer to the charge pending against him, and, in case of his making default therein, I hereby bind myself (or we hereby bind ourselves) to forfeit to Government the sum of rupees

Dated, this day of,19.

(Signature)