Contact Details

Law Firm Name : Advocate shubham rathi

Country : India

City : Dehradun

Area : Rishikesh


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Practicing Since :  2014

Qualification : B.C.A , L.L.B

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Enrolment Details

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 .