Section 482, Direction for grant of bail to person apprehending arrest
The Bharatiya Nagarik Suraksha... Section 482
Section Background:

Playlists in this Section

Latest Uploaded Cases

Anticipatory Bail, Land Fraud, Cheating, Forgery, Economic Offence, Section 420...
Atul Mehta and another Vs. State of...
Punjab & Haryana High Court 18-Sep-2026
anticipatory bail, GST fraud, Input Tax Credit, ITC, Criminal Petition,...
Sri Saroj Kumar Pandey Vs. State of...
Telangana High Court 17-Sep-2026
Anticipatory bail, Criminal Petition, Telangana High Court, Money Circulation Scheme,...
Mr. Lavleen Goel Vs. The State of...
Telangana High Court 09-Sep-2026
Anticipatory bail, Cheating, Criminal conspiracy, Sale deed, Mortgage, Dishonored cheques,...
D. Naresh Chowdary Vs. State of Telangana
Telangana High Court 02-Sep-2026
Anticipatory Bail, GST fraud, Input Tax Credit, CGST Act, Personal...
Sri Sandeep Kumar Goel and another Vs....
Telangana High Court 16-Jul-2026
Anticipatory bail; Land fraud; Revenue officer; Conspiracy; PACL PGF Ltd;...
Joginder Sharma Versus State Of Haryana
Punjab & Haryana High Court 26-May-2026

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu


💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.

Add research context Type to filter