PRIYA SHARMA Vs. STATE OF UTTARAKHAND
LAWS(SC)-2019-2-254
SUPREME COURT OF INDIA
Decided on February 21,2019

Priya Sharma Appellant
VERSUS
STATE OF UTTARAKHAND Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal is against the judgment and order dated 21.12.2018 passed by the High Court of Uttarakhand at Nainital, whereby the bail application filed by the accused- appellant came to be rejected.;


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