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- Anticipatory Bail Application
- Bail Application
- Bail Bond After Arrest Under a Warrant
- Bail Bond Under CRPC 1973 After Arrest Under Warrant
- Bond and Bail Bond for Attendance before Office in Charge of Police Station or Court
- Bond and Bail Bond on a Preliminary Inquiry before a Police Officer
- Bond and Bail Bond After Arrest Under a Warrant
- Bond for Good Behavior
- Bond to Keep the Peace
- Bond to Prosecute or give Evidence
- Charges
- First Information Report
- Injunction to Provide Against Imminent Danger Pending Inquiry
- Magistrate Notice and Preemptory Order
- Magistrate's or Judge's Warrant of Commitment of Witness Refusing to Answer or to Produce Document
- Magistrate's Order Declaring Party Entitled to Retain Possession of Land, Etc., in Dispute
- Magistrate's Order Prohibiting the doing of anything on Land on Water
- Magistrate's Order Prohibiting the Repetition, Etc of a Nuisance
- Magistrate's Order to Prevent Obstruction, RIOT, Etc
- Notice of Commitment by Magistrate to Public Prosecutor
- Order Authorising an Attachment by the District Magistrate or Collector
- Order for the Removal of Nuisances
- Order of Attachment to Compel the Appearance of a Person Accused
- Order of Attachment to Compel the Attendance of a Witness
- Order Requiring Production in Court of Person in Prison for Answering to Charge of Offence
- Proclamation Requiring the Appearance of a Person Accused
- Proclamation Requiring the Attendance of a Witness
- Special Summons to a Person Accused of a Petty Offence
- Summons on Information of a Probable Breach of the Peace
- Summons to an Accused Person
- Summons to Witness
- Warrant After Commutation of a Sentence
- Warrant for Recovery of Fine
- Warrant in the First Instance to Bring Up a Witness
- Warrant of Arrest
- Warrant of Attachment in the Case of a Dispute as to the Possession of Land, Etc
- Warrant of Commitment in Certain Cases of Contempt When a Fine Is Imposed
- Warrant of Commitment on a Sentence of Imprisonment or Fine if Passed by a Magistrate
- Warrant of Commitment on Failure to Find Security for Good Behavior
- Warrant of Commitment on Failure to Find Security to Keep the Peace
- Warrant of Commitment Under Sentence of Death
- Warrant of Execution of a Sentence of Death
- Warrant of Imprisonment on Failure to Pay Compensation
- Warrant of Imprisonment on Failure to Pay Maintenance
- Warrant to Discharge a Person Imprisoned on Failure to give Security(See section 442 Criminal Procedure Code)
- Warrant to Discharge a Person Imprisoned on Failure to give Security(See Sections 122 and 123 of Criminal Procedure)
- Warrant to Enforce the Payment of Maintenance by Attachment and Sale
- Warrant to Levy a Fine by Attachment and Sale
- Warrant to Search After Information of a Particular Offence
- Warrant to Search Suspected Place of Deposit
