Free Legal Advice from Top Lawyers in India
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : It is very difficult to prove wrongful restraint in case of husband and wife without any evidence.
Rajendra Nath Dikshit
Gurgaon Sector 45 , Gurgaon
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Dear friend,
It is very simple offence and usually it cannot be proved by the complainant. It is dispute between husband and wife, so the court will dismiss such case and acquit your.
Section 341 in The Indian Penal Code
341. Punishment for wrongful restraint.—Whoever wrongfully restrains any person shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Dear Sir,
It is very simple case. Come to my office in Bangalore and get suggestions.
341. Punishment for wrongful restraint.—Whoever wrongfully restrains any person shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Please offer more details to answer the question conclusively.
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : For any criminal case filed against you, you need to defend it if charge sheet is filed against you. Same is the case with IPC 341.
Prabhakar Law Associates
Bangalore City , Bangalore
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Is that the only section filed by her against you ? Deaiing with it , if charge sheet is already filed depends upon what investigation report shows and what proof she has.
Prabhakar Law Associates
Bangalore City , Bangalore
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : This is bailable section and comparable as well, so first you should resolve the issue with positive manner, even after matter not solve with mutual, then you may approach the court with one surety and bail bond and Hon'ble Court decide the matter on merit
Arvind Aggarwal
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Go for Quashing under 482 if charges hasn't been framed..!
but if trial has began and at belated stage then opt for compromise.
JMIC has power to compound the matter
Maninderjit Singh
High Court (Chandigarh), Chandigarh
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : If its 341 ipc dont worry which very small case like a petty case u can handle this case easly
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : If its 341 ipc dont worry which very small case like a petty case u can handle this case easly
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : If its 341 ipc dont worry which very small case like a petty case u can handle this case easly
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : Please show the fir copy then I will suggest you better
Shubham mishra
Kanpur Court , Kanpur
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : You mean section 341 of ipc
Deeja C G
Question : How to deal with case if wife filed case under section 341 against me
Subject : How to deal with case if wife filed case under section 341 against me
Answer By Lawyer : YOU can proof by evidence in court, if you have some truth in you mobile recording or voice recording
