- (1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.188 dated 08.08.2005 registered under Section 7 of the Essential Commodities Act at Police Station Shahkot.
(2.) On 25.07.2011 the following contention was noticed:- "Learned counsel for the petitioner has argued that the petitioner has now been in custody for the last 3 months."
(3.) Learned Assistant Advocate General on instructions from ASI Nirmaljit Singh has accepted these factual assertions.;