Punjab-Haryana High Court
Himanshu Parshad Son Of Mohan Parshad ... vs State Of Punjab on 14 January, 2003
Bench: R.L. Anand, Virender Singh
ORDER
1. The learned counsel for the appellants does not press the bail application of Mohan parshad and Kailash Devi at this stage. Resutantly their bail application is hereby declined.
2. So far as phoolo Kumari is concerned, she is umarried girl of 17 years. She is granted bail to the statisfaction of Chief Judicial Magistrate/Duty Magistrate, Patiala.