CHANDI PARSHAD Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE grievance made by the petitioner in this case is against the order dated August 26, 2000.

(2.) AN application was filed by the petitioner before the learned trial Court to separate his trial from the other accused. It was claimed that he was a senior citizen and would face harassment for a long time. The aforesaid prayer made by the petitioner was declined by the learned trial Judge vide the impugned order.

(3.) FROM a perusal of the order dated August 26, 2000, I do not find that the aforesaid fact was even argued before the learned trial Judge. Accordingly, there is no justification to set aside the aforesaid order and the present petition is dismissed.