Section
265B(2) of the Criminal Procedure Code requires only a brief description of
the case, including the offence to which the case relates. What this means is
:
The
application should disclose the name of the applicant and enough information
to identify the case in which the application is filed.
The
application should be as simple as possible, but it should disclose :
·
The case
number (if any)
·
The FIR number
and date,
·
The police
station and district concerned,
·
The statute
and its sections alleged to have been violated,
·
The next date
of hearing.
The
application should be accompanied by an affidavit stating:
·
The
application has been voluntarily filed,
·
The applicant
has understood the contents of the application,
·
The applicant
is aware of the nature and extent of a punishment provided by law in his case,
·
The applicant
has not been previously convicted in a case in which he has been charged with
the similar offence.
The
application is not required to contain an admission of guilt or
details of the manner in which the offence was committed.
IMPORTANT : A
draft of the application and affidavit is available free of charge in the
Facilitation Counter, Tees Hazari Courts,
Delhi.
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