PHULPATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is sole accused in the case which is based on dying declaration of her daughter -in -law Mukesh. Even though the statement of the deceased is to the effect that she had been set on fire by the petitioner, the age of the petitioner being nearly 70 and her general condition being weak and infirm, the petitioner deserves to be released on bail on this sole ground. Rail to the satisfaction of the trial Court.

(2.) PETITION allowed.