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Free Legal Advice from Top Lawyers in India
Question : This is related to 498a case. My wife filed 498a, 312, 354 and 420 case against me. She filed at the jurisdiction police station near her parents home in the month of September. After this I applied for anticipatory bail in Bangalore city sessions court. Anticipatory Bail got rejected. Then I again applied in High court and the anticipatory bail is granted. But before the filing date of high court, FIR was transferred to the police station of my house jurisdiction and a new FIR number is registered and I got section 41a notice today. High court granted me anticipatory bail where the respondent being the initial police station where the FIR was initially lodged. Is my anticipatory bail still valid at the police station where the FIR got transferred ?
Subject : Anticipatory bail question
Answer By Lawyer : If you get to Section 41 a notice, then you are safe. Now there is no arrest against you, and there is no need for anticipatory bail.
