SENIOR INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE KOLKATA ZONAL UNIT Vs. SUDESH KUMAR SONTHALIA & ANR
LAWS(SC)-2019-1-297
SUPREME COURT OF INDIA
Decided on
January 09,2019
Senior Intelligence Officer Directorate Of Revenue Intelligence Kolkata Zonal Unit
Appellant
VERSUS
Sudesh Kumar Sonthalia And Anr
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) This appeal has been filed against the judgment and order of the High Court dated 27.2.2015 granting bail to the respondent No.1 for offence punishable under Section 135 of the Customs Act, 1962.;
(2.) Heard the learned counsel for the parties.
(3.) This appeal has been filed against the judgment and order of the High Court dated 27.2.2015 granting bail to the respondent No.1 for offence punishable under Section 135 of the Customs Act, 1962.;
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