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Free Legal Advice from Top Lawyers in India
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Yes. It is challenge for me and bar dicussions are there to grant A.bail after filing charge sheet. That is called pre-arrest bail .I will prepare the ancipatory bail application after filing charge sheet. My charges will be rs.25000 for preparing. You can engage advocate in your place. My contact. 6304622428. Even I can send the prepared petition through email
Thotamsetty Ramachandra gupta
Anantapur , Ananthapur
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Yes. It is challenge for me and bar dicussions are there to grant A.bail after filing charge sheet. That is called pre-arrest bail .I will prepare the ancipatory bail application after filing charge sheet. My charges will be rs.25000 for preparing. You can engage advocate in your place. My contact. 6304622428. Even I can send the prepared petition through email
Thotamsetty Ramachandra gupta
Anantapur , Ananthapur
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Can file AB...
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Can file AB...
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Can file AB...
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : There are several technicalities need to be considered in this case against such application, without which no any comments would be true.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Shailesh Kumar
Doranda , Ranchi
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : There are several technicalities need to be considered in this case against such application, without which no any comments would be true.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Shailesh Kumar
Doranda , Ranchi
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : yes
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : There are several technicalities need to be considered in this case against such application, without which no any comments would be true.
Adv K D Sheladiya
Surat City , Surat
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Yes
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : No it is not legally possible to file anticipatery bail.
GURURAJ KULKARNI
Gulbarga H C C B , Gulbarga
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Yes, if he is not arrested.
GCS Law Firm
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Yes...If accussed is not arrested yet...He can file application for anticipatory bail even after filing of chargesheet .
Advocate shubham rathi
Rishikesh , Dehradun
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Your question is not in full length so I can't advised you in a short. Contact lawyaer.
Sushama Sarangpure
Bagadganj , Nagpur
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : definitely you can file an application seeking anticipatory bail even after filing of charge sheet and there is no bar if charge sheet is filed. in fact the chances of getting anticipatory bail are more. but there is a likelihood that the police may seek permission, if anticipatory bail is granted, of the court to question the accused.
N.V. Prasad
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : In ordinary course, person charge sheeted should move regular bail.
Ashutosh Yadav
Burari , North Delhi
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Subject : May a Person who is chargesheetd file anticipatory bail application.
Answer By Lawyer : Anticipatory bail application can be filed.
