Free Legal Advice from Top Lawyers in India

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File case for restitution of conjugal rights

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Registered your complaint at nearest police Station in this regard.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Dear Sir, Please send legal notice stating that you never committed any domestic violence against her and you never demanded any dowry. This first legal notice will be on record as a defence for you if she ventures any such false DV case or 498A case against you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File a case

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Sir, Domestic violence cases first filed before JM courts then only the court issues summons for appearance.So you need not worry.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Wait for her step and if she file the DV case than take anticipatory bail and if you get it than nobody will arrest you. if any problem than - 9810058775 and 8882512255

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Wait for her step and if she file the DV case than take anticipatory bail and if you get it than nobody will arrest you. if any problem than - 9810058775 and 8882512255

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Hello sir if your wife threat you about fake domestic violence case than you don't give chance to her you think what are you want an do proper . Otherwise after her filing fake case you protest / difend that case

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  You should be alert & cautious, better to contact a local lawyer if any indication of complaint before JMFC or Station Officer to protect yourself & others .

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Whenever she indulge in quarrel then immediately try to make information & General Diary entry at nearest Police Station.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  File NC in the police station if she threatening you.

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  You can give a written information in local police station and one copy of the written complain received by the police officer you should keep with u it will save you if your wife file a fake case .

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  you can file police complain against her.
 

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  Since u re asking for precautions, I will advice you to secretly record her version in your mobile phone for future uses. Collection of evidence is important in such cases.
Vishram Tripathi 

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Subject :  What should
Answer By Lawyer :  It means condition is not well so you should file a informetry petition before CJM that their is chance that my wife will trap me in false case.
Ravi Kant