RADHESHYAM Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2019-2-242
SUPREME COURT OF INDIA
Decided on February 19,2019

RADHESHYAM Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) This appeal has been filed against the order passed by the Madhya Pradesh High Court dated 20.09.2018 rejecting the bail application of the appellant.;


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