DEEPAK SARAN Vs. A C B ,C B I
LAWS(SC)-2019-2-171
SUPREME COURT OF INDIA
Decided on February 19,2019

Deepak Saran Appellant
VERSUS
A C B ,C B I Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment of the High Court of Judicature at Allahabad in Criminal Misc. Bail Application No.25769 of 2018 dated 9th October, 2018, whereby the second bail application filed by the accused-appellant came to be rejected.;


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