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    Shimla Rani v. State Of Punjab .

    K.S Garewal, J.:— The petitioner is a 65 years old woman.

    2. Without adverting to the merits or demerits of the petition, the age of the petitioner is sufficient ground to release her on bail.

    3. Bail to the satisfaction of the CJM/trial Court, Ferozepur.

    Petition allowed.

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    Comments

    Shimla Rani v. State Of Punjab .
    (Jan 10, 2001)