[See section 464 (1) (b)]
WHEREAS I,...................(name) inhabitant of................. (place), have been sentenced to pay a fine of rupees................and in default of payment thereof to undergo imprisonment for....................; and whereas the Court has been pleased to order my release on condition of my executing a bond for my appearance on the following date (or dates), namely:-
I hereby bind myself to appear before the Court of................ at.............. o'clock on the following date (or dates), namely:- and, in case of making default herein, I bind myself to forfeit to Government the sum of rupees...................
Dated, this................. day of................ , 20 ............ .
| (Seal of the Court) |
(Signature) |
WHERE A BOND WITH SURETIES IS TO BE EXECUTED, ADD-
We do hereby declare ourselves sureties for the above-named that he will appear before the Court of ..............on the following date (or dates), namely:-
And, in case of his making default therein, we bind ourselves jointly and severally to forfeit to Government the sum of rupees..............
(Signature)
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