Free Legal Advice from Top Lawyers in India
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : After getting notice from the court . If case is registered then u can go for anti.bail.
Thotamsetty Ramachandra gupta
Anantapur , Ananthapur
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : After getting court summons you can go for anticipatory bail.
Thotamsetty Ramachandra gupta
Anantapur , Ananthapur
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : that means she filed under section 156 of Crpc.you should enquiry about this complaint.if court allow her complaint then police investigation will initiate.no need to worry find a local lawyer discuss your problem
Mohd Abitasham
I.I.T Roorkee , Haridwar
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Sir,
Your case seems to be a private complaint U/S 200 Crpc and no need for anticipatory bail.
Thanks.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Need not be taken immediately . Should appear before the concerned court and contest case.can also go quash in high court
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : dear Bijay............
yes you need to see the case in court it self and then apply for anticipatory bail ...
do not wait for the summon to come ...
with regards
Uttam Kr Tibrewal
Ranchi Court , Ranchi
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : No need to worry in 498A cases because as per SUPREME COURT guidelines no one will arrest you. For any help please contact - 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Yes anticipatory bail allowed by court in your matter.
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : It's better to apply for the anticipatory bail to avoid the unnecessary tension.
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Better to contact a Local Lawyer for protecting your interest on all aspects of the case quickly, You should know the case details to defend yourself through your lawyer.
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Contact with me on my mail then I will you guide
Thanks and regard advocate Swati sharma
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : It is advisable to take anticipatory bail in such matters.
Junaid Ali Khan
New Delhi G.P.O. , New Delhi
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : No, wait for summon, once you get summon you can pray before court for regular bail.
Saptarshi Paul
Tinsukia , Tinsukia
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : You should go for arrest stay OR FOR quashing
ADVOCATE DEVANSH BHARDWAJ
Lalbagh (Lucknow), Lucknow
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : It seems to be a private complaint on allegation of harassment for and in connection with dowry and illtreatment in court based on which court may order the jurisdiction police to investigate after FIR is registered, any accused may take option to seek anticipatory bail on ground of such cases as it is a non bailable offence.
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Its not required at this stage as police cannot arrest you immediately without detail investigation as per the recent SC judgement.
MJRAMLAW
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Yes if you have knowledge of that case then you should go to court for anticipatory bail
Shubham mishra
Kanpur Court , Kanpur
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : u have no other option but to file ABP
Kumar Abhimanyu Pratap
Patna High Court , Patna
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Wait and watch,no need to panic,it is not known court has taken cognigence or not,and whose name .hire alocal lawyer and watch the proceedings,
Satyabrata Tripathy
Hatpadapara , Balangir
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : if the case is registered in any police station, you have to approach the District & sessions court and anticipatory bail has to be taken.first of all you should enquire that, whether, Police has registered FIR against you ..
Legal aspects
Malappuram , Malappuram
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Yes u must proceed for anticipatory bail .
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Yes. You should file Aba
Adv Tanu Khattri
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer By Lawyer : Yes. You should file Aba
