SIDDHARTH GUPTA Vs. STATE OF CHHATTISGARH
LAWS(SC)-2019-4-219
SUPREME COURT OF INDIA
Decided on April 30,2019

Siddharth Gupta Appellant
VERSUS
STATE OF CHHATTISGARH Respondents

JUDGEMENT

- (1.) We have heard learned counsel appearing for the parties and perused the record.
(2.) Leave granted.
(3.) This appeal has been preferred against the impugned order dated 18.01.2019 passed by the High Court of Chhattisgarh, Bilaspur, whereby the High Court rejected the second bail application of the appellant under section 439 of the Code of Criminal Procedure.;


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