RAJWANTI ALIAS RAJO Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is 61 years old lady and is not attributed any specific role in the occurrence in which her daughter-in-law was humiliated. The petitioner has been in custody since September, 2003. Her further detention is not warranted. The petition is accepted. Bail to the satisfaction of the Chief Judicial Magistrate, Bhiwani.