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RAJEEV S VADRALI (30 Years Exp)
Depositories Act (Show More)
View Answers by this Lawyer (4)
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Contact Details
Law Firm Name : RAJEEV S VADRALI
Country : India
City : Gadag
Area : Gadag City
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Practicing Since : 1994
Qualification : B.com LL.B(SPl)
About
I am experienced practitoner. worked for aditya birla solar project to set up
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| KAR/1061/94 | Karnataka | GADAG DIST BAR ASSOCIATION |
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High Courts (India)
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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 RAJEEV S VADRALI : If offences are non bailable you go for anticipatory. If bailable after receipt of summons you apply for the bail in the court
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer by RAJEEV S VADRALI : It is not civil case, it is criminal case
Subject : Does civil case affects eligibility of government jobs?
Question : Does civil case affects eligibility of government jobs?
Answer by RAJEEV S VADRALI : no
Subject : Does petty cases affects the eligibility of government gobs?
Question : Does petty cases affects the eligibility of government jobs?
Answer by RAJEEV S VADRALI : No
