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Advocate shubham rathi (10 Years Exp)
Juvenile delinquency (Show More)
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Contact Details
Law Firm Name : Advocate shubham rathi
Country : India
City : Dehradun
Area : Rishikesh
News
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Practicing Since : 2014
Qualification : B.C.A , L.L.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UK 407/2014 | Uttarakhand | Rishikesh bar association |
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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 .
