SUDIP AHLUWALIA,J. - (1.) Heard the learned Advocate of both the parties. The petitioners are seeking bail in connection with a case relating to offences punishable under Sections 188/379/411/413/414/34 of the Indian Penal Code and Section 27(a)(b)(ii) of the Drugs and Cosmetics Act, 1940.
(2.) The learned Advocate representing the petitioners submits that the petitioners are in custody for last 76 days and the charge-sheet has not been filed.
(3.) The learned Advocate representing the State also admits that the charge-sheet has not been filed.;