- (1.) The petitioners seek grant of regular bail in case FIR No.87, dated 4.8.2007, registered under Sections 363, 366-A, 376(2G), 34 of the IPC, at Police Station Hariana, District Hoshiarpur.
(2.) On 21.7.2011, the following contentions were noticed:- " This is an application for regular bail. Learned counsel has argued that the petitioners have been in custody for the last 3 years and 11 months for an offence under Section 376 IPC. He further states that two additional accused have now been summoned under Section 319 Cr.P.C."
(3.) Counsel for the respondent, on instructions from SI Darshan Singh, has accepted the factual assertions but has argued that since the case relates to a minor girl, bail should not be granted to the petitioners.;