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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Take our copy of complaint so that you know what type of it is and then proceed further

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Take our copy of complaint so that you know what type of it is and then proceed further

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Has police taken your statement or do you know in which act fir has been registered against you

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Bail filed on chief judicial magistrate with bail and surrender bai petition

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  It may be a noncognizable offense, may have summoned for an enquiry, if you can give me further details on the same, I can advise

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  It may be a noncognizable offense, may have summoned for an enquiry, if you can give me further details on the same, I can advise

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 took bail is that a pitty 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 took a bail is that a pitty 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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Depends upon nature of offence whether bailable or non bailable. In non bailable anticipatory bail is required to avoid arrest

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 took bail is that a pitty 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 took a bail is that a pitty case?
Answer By Lawyer :  Tell me the sections in the FIR against you, u can't say any case a pity case
Sachin Sharma