Supreme Court: In a Special Leave Petition challenging Bombay High Court’s refusal to grant default bail, the Supreme Court on 25.01.2024 refused to grant default bail to Sanjay Chhabria in Yes Bank money laundering case.
While hearing the matter, Bela M. Trivedi, J. remarked that the offence was serious, and the Bombay High Court had considered everything while denying default bail to him.
The Counsel for Chhabria therefore withdrew the plea challenging the High Court order dated 9-10-2023.
Source: Press
