Free Legal Advice from Top Lawyers in India
Question : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Subject : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Answer By Lawyer : It is not necessary that after registration of FIR police will arrest you.. But the police can arrest you anytime if police finds some evidence against you and if you are not cooperating with the police in the investigation. So an anticipatory bail is required. In some places it is also called as per arrest bail.
NISHANT PRATEEK & ASSOCIATES
Lajpat Nagar (South Delhi) , South Delhi
Question : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Subject : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Answer By Lawyer : Dear Sir/Madam,
From your query, it is not clear as to whether the complaint filed by that person was converted to FIR or not? If the FIR is registered, then the case will be going to Court. If no FIR was registered, then you are not required to do anything.
Question : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Subject : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Answer By Lawyer : If offence alleged is cognizable and non bailable than police can arrest u any time without any permission from the court and for ur safety u apply for anticipatory bail.
Question : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Subject : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Answer By Lawyer : Normally if fir is registered against you
Then you should apply for prebail but depends on what section they have put
Adv.AVINASH JAIN
Santacruz(West) , Mumbai
Question : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Subject : Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?
Answer By Lawyer : Normally if fir is registered against you
Then you should apply for prebail but depends on what section they have put
