Free Legal Advice from Top Lawyers in India
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Police registered and FIR against you then she is not a civil case but ???????? ???, it's not necessary all the cases where FIR is being registered against the accused the police will arrest the accused if if the allegations are not serious in nature then under such circumstances police might not arrest immediately but after the investigation only.
It will all depend upon the content of the FIR.
Anand Prakash
Nirman Vihar , New Delhi
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Dear Sir/Madam,
It is suggested that that is not a civil case and you are required to be aware and careful regarding the case. Perhaps, you may receive the notice/summon from the court.
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : FIR registered action will follow what is the nature of FIR is it cognisable better to consult a Local Prudent criminal lawyer of your jurisdiction to protect your interest on all aspects of the matter quickly.
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Dear Gavaskakar,
Civil crimes mostly donot need bail, but please share details or call on 9013150200
Anand Shukla
Advocate
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : No civil case that's case criminal
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : No civil case that's case criminal
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : No civil case that's case criminal
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : No civil case that's case criminal
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : No civil case that's case criminal
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : If a FIR has been registered against you it must be a criminal case but not a civil one ....Now do one thing apply for the FIR copy in a PSI court and if the charges against you are non bailable than you can take anticipatory bail from your Hon'ble Session Court or High Court as u have been apprehending of arrest and if it is bailable in nature go to the concerned police station take a bail there only
geetima borah
Uzanbazar , Kamrup
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : if FIR is registered on you if sections framed/leveled against you it is punishment less than 7 years then you can take station bail before SHO of Police if offences are above 7 years then you will remanded and sent to jail ,if you want to avoid then you can take not to arrest order from High Court
first of all you go to SHO of Police ask him to give FIR copy then see sections if minor sections then ask him to issue 41A CrPC Notice then you can furnish surety and you can take station bail after case will run in court
Md Thajuddin
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Police restaurant no dress the offence related crime against you f 7 year less than punishment is there the police mandatory required 41c CRPC notice is given vendor tree 15 day time for getting bail from the if please taking investigation and found that get those officers as not to be made out then please not to be arrested you and file FR
Jaiprakash KULDEEP
Jodhpur Mahamandir , Jodhpur
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Once FIR is registered, its a criminal case. It depends upon the nature of offence or sections of IPC added in FIR. Accordingly then bail requirment is decided, whether to take anticipatory bail or not..
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : Its a criminal case against you
Go for anticipatory bail
Sachin Sharma
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : FIR registered means matter is under investigation. Ask the polcie to provide copy of FIR. Supplying copy of FIR is right of accused.
Police will send you notice to appear before it but not arrest. If police submits closer report than no criminal case.
Yogendra Singh
Jaipur City , Jaipur
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer By Lawyer : It is not civil case, it is criminal case
