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NISHANT PRATEEK & ASSOCIATES (13 Years Exp)
State Administrative Tribunal (Show More)
Lajpat Nagar (South Delhi) , South Delhi
View Answers by this Lawyer (4)
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Contact Details
Law Firm Name : NISHANT PRATEEK & ASSOCIATES
Country : India
City : South Delhi
Area : Lajpat Nagar (South Delhi)
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Practicing Since : 2011
Qualification : BA.LLB(5YEARS)
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/734/2011 | DELHI | DELHI |
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Subject : Someone filed a case against me in police station police enquired and 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 didn't arrested me and I didn't took a bail is that a pitty case?
Answer by NISHANT PRATEEK & ASSOCIATES : It is not necessary that after registration of FIR police will arrest you.. But the police can arrest you anytime if police finds some evidence against you and if you are not cooperating with the police in the investigation. So an anticipatory bail is required. In some places it is also called as per arrest bail.
Subject : Does petty cases affects the eligibility of government gobs?
Question : Does petty cases affects the eligibility of government jobs?
Answer by NISHANT PRATEEK & ASSOCIATES : The case may be petty for you but any criminal case filed against you can put you in serious trouble with regard to government jobs.
Subject : does court notice will tell under what section FIR is registered on us?
Question : does court notice will tell under what section FIR is registered on us?
Answer by NISHANT PRATEEK & ASSOCIATES : Not necessary.. But the copy of FIR will.
Subject : Does civil case affects eligibility of government jobs?
Question : Does civil case affects eligibility of government jobs?
Answer by NISHANT PRATEEK & ASSOCIATES : No it doesn't effect the eligibility in government jobs.
