Contact Details

Law Firm Name : GURURAJ KULKARNI

Country : India

City : Gulbarga

Area : Gulbarga H C C B


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Practicing Since :  2010

Qualification : LLB

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KAR/2567/10 Karnataka Karnataka State Bar Council Bangalore

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IT, Media & Telecom

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Miscellaneous

 RERA

 Non Resident Indian (NRIs)

 Pre Negotiated Services


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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 GURURAJ KULKARNI :  No it is not legally possible to file anticipatery bail.