About Legal Expatiate


Legal Expatiate is an initiative in lockdown to bring together the best talent of this country and to infuse them with a nation-first attitude. An active forum of researchers, professionals, and students where they arrange webinars of Senior Advocates, High Court Judges and other luminaries, where they arrange various competitions like Research Article Writing Competition, Moot Court Competitions, Essay Competition, Quiz Competition, Certificate Courses etc in order to groom research and advocacy skills of law learners.


About the Course


We bring to you again the well experienced, named and renowned personality in the field of Criminal law from at your doorstep through online sessions. This time, with an aim of learning criminal law from different perspectives of senior and junior lawyers we have invited senior and young advocates having specialization in the field for interaction.

For the complete and proper understanding of drafting we have tried to cover the major aspects of it in 5 days by the best experienced guest speaker.


DAY – 1 (6 PM to 7.30 PM)


Topic – Day I

  1. 1. 1. How to read FIR?
  2. How to get a copy of FIR
  3. What to do when FIR is filed?
  4. What to do if police rejects to file FIR?
  5. How to prevent arrest? (anticipatory bail application

Speaker – R. K. Golani

(Senior Advocate )


Day II


  1. Drafting bail application ( grounds)
  2. How to furnish bail bonds and surety
  3. Drafting fresh Bail application in change of circumstances
  4. Grounds for women and senior citizens for bail
  5. COvID emergency bail
  6. Application u/s 482 for quashing of FIR

Speaker – Roshni Gadiwan

(Young Advocate)


Day III


  1. Application for parole and furlough
  2. Application for COVID emergency parole or furlough
  3. Stages of trial – framing of charge, discharge application
  4. Draft an application for permission to submit secondary evidence
  5. Draft questions that should be asked for examination in chief
  6. Read the testimony of a witness and draft questions for cross-examination

Speaker – Mayank Sen

(Young Advocate)


Day IV


  1. Drafting Appeal against conviction
  2. Drafting Appeal agasint acquittal
  3. Drafting Appeal for enhancing punishment
  4. Confirmation of death sentence

Speaker – Sanjay Pandit

(Senior Advocate)


 Day V


  1. Bail application in HC
  2. Anticipatory bail application in HC

Speaker – Adv  Prabhakar Shukla


 Perks of Attending the course


  1.  E certificate of completion
  2. Improvise your skills of litigation
  3. Pocket Friendly course
  4. Easy access on zoom
  5. Experienced guidance at your door step

Who can Attend?


 Students (UG and PG)

  1. Advocates
  2. Academicians
  3. Research Scholars

Registrations Fees:

Rs 500/- only

Last Date of Registration:

19.1.2022

Platform of Sessions

Zoom

Date of Course:

20.1.2022 to 24.1.2022


Registration Procedure


Steps of Registration

  1. Pay 500/- via google pay/phone pay/ paytym to 9225349821 or bank transfer to

Anagha Nitin Pedgaonkar

Account number: 62502752201

Bank: State Bank of India

Branch: Ramdas Tower Branch, Aurangabad

IFS Code: SBIN0050896

  1. Send the screenshot of payment to 8999422426 (to confirm the registration it is mandatory)
  2. Fill the form available at Here
  3. Contact Details for any Quires

              08999422426/08770140909

              legalexpatiate@gmail.com

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