Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Advocate shubham rathi (10 Years Exp)
Criminal-Defamation (Show More)
View Answers by this Lawyer (1)
Profile Views : 10554
News : 0 Articles : 0
Contact Details
Law Firm Name : Advocate shubham rathi
Country : India
City : Dehradun
Area : Rishikesh
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2014
Qualification : B.C.A , L.L.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UK 407/2014 | Uttarakhand | Rishikesh bar association |
Civil
Criminal Law
Family & Divorce
Motor Vehicles
Miscellaneous
Languages
Subject : May a Person who is chargesheetd file anticipatory bail application.
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Answer by Advocate shubham rathi : Yes...If accussed is not arrested yet...He can file application for anticipatory bail even after filing of chargesheet .
