WILLIAM ALIAS KALI SON OF CHIMAN LAL SON OF BHANA MASIH AND SANTOSH ALIAS TOSHI WIFE OF CHIMAN LAL SON OF BHANA MASHIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have heard the learned counsel for the parties and with their assistance have gone through the record of the case.

(2.) Without expressing any opinion on the merits of the appeal, the bail is hereby granted to Santosh alias Toshi appellant to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Ferozepur.