Punjab-Haryana High Court
Shimla Rani vs State Of Punjab on 10 January, 2001
Equivalent citations: I(2001)DMC784
Author: K.S. Garewal
Bench: K.S. Garewal
ORDER K.S. Garewal, J.
1. The petitioner is a 65 years old woman. Without adverting to the merits or demerits of the petition, the age of the petitioner is sufficient ground to release her on bail.
2. Bail to the satisfaction of the CJM/trial Court, Ferozepur.
3. Petition allowed.