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Protest Petition


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, _______
 
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