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B.Devaraju (25 Years Exp)
Employment contract (Show More)
View Answers by this Lawyer (7)
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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 No | Enrolment State | Enrolment BAR |
|---|---|---|
| Kar/561/1999 | Karnataka | KSBC |
Civil
Arbitration & ADR
Contract & Drafting
Criminal Law
Family & Divorce
Real Estate & Construction
Languages
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
