HAIDER ALI Vs. STATE OF CHHATTISGARH
LAWS(SC)-2019-2-193
SUPREME COURT OF INDIA
Decided on February 26,2019

HAIDER ALI Appellant
VERSUS
STATE OF CHHATTISGARH 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 Chhattisgarh at Bilaspur in MCRC No.6628 of 2018 dated 30 October, 2018, whereby the prayer for grant of bail has been rejected.;


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