HIMANSHU PARSHAD SON OF MOHAN PARSHAD SON OF HIT LAL PARSHAD Vs. STATE OF PUNJAB

LAWS(P&H)-2003-1-262

HIGH COURT OF PUNJAB AND HARYANA

Decided on January 14,2003

HIMANSHU PARSHAD SON OF MOHAN PARSHAD SON OF HIT LAL PARSHAD; MOHAN PARSHAD SON OF HIT LAL SON OF DURGA MISRI; KAILASH DEVI WIFE OF MOHAN PARSHAD DAUGHTER OF SUDA AND FULO KUMARI DAUGHTER OF MOHAN PARKASH SON OF HIT LAL Appellant

VERSUS

STATE OF PUNJAB Respondents

JUDGEMENT

- (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.;

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