Code of Criminal Procedure 1973 , FORM NO 3

FORM NO. 3. Bond and Bail-Bond after Arrest under a Warrant

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 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 …….. 20…

(Seal of the court) (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 my self to forfeit, to Government, the sum of rupees.

Dated, this ………………day of………..20……..

(Signature)

(Seal of the court))