Contact Details

Law Firm Name : B.Devaraju

Country : India

City : Bangalore

Area : Nagarbhavi


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Practicing Since :  1999

Qualification : BAL., LLB.,

About

Law practice in civil, criminal, matrimonial, revenue and property laws, ADR, Mediaion

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
Kar/561/1999 Karnataka KSBC

 Civil

 Arbitration & ADR

 Contract & Drafting

 Criminal Law

 Family & Divorce

 Real Estate & Construction

Languages

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Subject :  My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??

Question :  My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??

Answer by B.Devaraju :  It seems to be a private complaint on allegation of harassment for and in connection with dowry and illtreatment in court based on which court may order the jurisdiction police to investigate after FIR is registered, any accused may take option to seek anticipatory bail on ground of such cases as it is a non bailable offence.

Subject :  Can NI 138 and IPC 420 be filed together?

Question :  I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?

Answer by B.Devaraju :  Yes you may do it

Subject :  Family settlement

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Answer by B.Devaraju :  It's a family arrangement and binding

Subject :  Can NI 138 and IPC 420 be filed together?

Question :  I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?

Answer by B.Devaraju :  You may file a criminal case of cheating, provided the ingredients are present.

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 took a bail is that a pitty 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 took bail is that a pitty case?

Answer by B.Devaraju :  It may be a noncognizable offense, may have summoned for an enquiry, if you can give me further details on the same, I can advise

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 took a bail is that a pitty 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 took bail is that a pitty case?

Answer by B.Devaraju :  It may be a noncognizable offense, may have summoned for an enquiry, if you can give me further details on the same, I can advise