Free Legal Advice from Top Lawyers in India
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : It will depend upon the allegations and the content of the FIR if the offence made out in the FIR are non-bailable in nature then you need to take a bail and if offence made out in the FIR bailable in nature then the bail may be taken from the PS concerned.
Anand Prakash
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Dear Sir/Madam,
It is suggested that the bail is compulsory in the FIR case.
GANESH SINGH
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Yes it is necessary to get bail if any fir registered against you for more detail call me on 9527944407
ADV. DATTARAM NARAYAN MUDGALE
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Dear Uday,
Kindly state the sections or share the FIR
Anand Shukla
Advocate
Mobile :9013150200
ANAND SHUKLA ADVOCATE
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Hello uday, firstly it is important to know which sections of ipc are applied against you. That is you need to have a knowledge of the complaint filed against you.
Adv. Megha Mary Thomas
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Yes you should apply for an anticipatory bail.
Rahul Mishra
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
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 : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Register case against you in non bailable offence then police can be arrested so you must get your bae and if police registered with offence under 7 year improvement then please 41c IPC CrPC given notice and then after arrested the time is to be given 15 days that time you can get bail
Jaiprakash KULDEEP
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : It all depends upon the nature of offence whether bailable or non-bailable. If non bailable, anticipatory bail is required to avoid any harassment/arrest.
ALOK MISHRA
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : No.. not compulsory...It all depends upon the nature of offence and punishment prescribed for the said offence. In case the offence alleged against you is having less than 7 years of imprisonment then you need not to have any bail. Police authorities can not arrest without any warrant in such cases...when no arrest...no bail...you have to be served with notice with regard to register of offence against you by the concerned police, otherwise you have to get bail .......
Murali Mohan Namaji
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : t all depends upon the nature of offence whether bailable or non-bailable. If non bailable, anticipatory bail is required to avoid any harassment/arrest and if offence made out bailable in nature then the bail may be taken from the PS concerned.
Adv Sambhaji pankhade
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Yes
Manjay Kumar tiwari
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : Yes if FIR is been registered against you then go for anticipatory bail immediately
Sachin Sharma
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : If FIR is registered for an offense for which punishment is more than 7 years, than have to appyy for anticipatory bail or bail after arrest by police.
Yogendra Singh
Question : If an FIR is registered on me in police station should I take bail compulsory?
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Answer By Lawyer : If offences are non bailable you go for anticipatory. If bailable after receipt of summons you apply for the bail in the court
