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Jaiprakash KULDEEP (18 Years Exp)
Specific Performance (Show More)
View Answers by this Lawyer (7)
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Contact Details
Law Firm Name : Jaiprakash KULDEEP
Country : India
City : Jodhpur
Area : Jodhpur Mahamandir
News
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Practicing Since : 2006
Qualification : B. A. Ll. B.
About
I am practicing since 2006 from high court Jodhpur and trail court criminal, civil, family court, mact cases, N. I. Act all remain matters
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 3091/06 | Rajasthan | Bar council of Rajasthan |
Civil
Family & Divorce
Motor Vehicles
Languages
Subject : Want to get separate from Parents.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Answer by Jaiprakash KULDEEP : Yes you can separate from parents , you have separate from your parents this information published in news paper .all about your details in news paper.
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Question : If an FIR is registered on me in police station should I take bail compulsory?
Answer by Jaiprakash KULDEEP : 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
Subject : Does civil case affects eligibility of government jobs?
Question : Does civil case affects eligibility of government jobs?
Answer by Jaiprakash KULDEEP : No there is no effect of civil case in in government job of any person again registered civil suit pending before any court accept matrimonial cases for IPC offence
Subject : does court notice will tell under what section FIR is registered on us?
Question : does court notice will tell under what section FIR is registered on us?
Answer by Jaiprakash KULDEEP : Quotation notice also there is mention about what offence is student made against you and that information is to be clearly mentioned there in notice and there you are also available remedy is there
Subject : Does petty cases affects the eligibility of government gobs?
Question : Does petty cases affects the eligibility of government jobs?
Answer by Jaiprakash KULDEEP : If against you any criminal case in IPC and you can get you can punished that offence in punishment given by the court this is affected your government service and a case is under trial and not given to guilt and punishment and that offence is not more graver offences the court interfere and not affecting the your government job what this is consequences not selfie if conditioner is there and ud presented by you gone report high court Android partition file coat wear this barrier in service . No authority of service provider is to competent do these things
