In the Court of _______, Chief Judicial Magistrate, _______
Protest Petition/ No. _______ of Year _______
_______ son/daughter/wife of _______ Resident of _______, District _______, _______
....Complainant
Vs.
_______ son/daughter/wife of _______ Resident of _______, District _______, _______
....Accused
Respectfully showeth :-
• _______
• _______
• _______
• _______
GROUNDS
1. _______
2. _______
3. _______
4. _______
Prayer :-
It is, therefore, in the interest of justice, equity, and fair play of the case the protest petition may kindly be accepted and _______ the case of complainant, take appropriate and legal cognizance against the accused persons by exercising the judicial powers vested with the Hon’ble Court under relevant provisions of _______ and to summon the accused persons U/s. _______IPC, for facing trial and they be tried, prosecuted and punished in accordance with law and the cancellation report dated ___________ in FIR No. __ may kindly be quashed.
Dated:_______
Place: _______ Complainant
Through Counsel:
_______, Advocate, _______
