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Bond and Bail-Bond after Arrest under a Warrant

[See Section 81 of the Criminal Procedure Code]

I, (name), of, being brought before the District Magistrate of (or as the case may be) under a warrant issued to compel my appearance to answer to the charge of, do hereby bind myself to attend in the Court of on the day of next, to answer to the said charge, and to continue so to attend until otherwise directed by the Court; 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 do hereby declare myself surety for the above-named of, that he shall attend before in the Court of on the day of next, to answer to the charge on which he has been arrested, and shall continue so to attend until otherwise directed by the Court; and, in case of his making default therein, I bind myself to forfeit, to Government, the sum of rupees

Dated, this ..........day of...........19.

(Signature)



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