Rajan Gupta, J. - (1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 18 dated 20.01.2010 under Sections 302/307/506/148/149 IPC and Sections 25/27 of the Arms Act at Police Station Jagraon, District Ludhiana (Rural).
(2.) LEARNED Counsel for the Petitioner contends that in the alleged occurrence no role is attributed to the Petitioner. Only allegation against him is that he was present on the spot and for this reason he is arraigned as an accused with the aid of Section 148/149 IPC. He submits that Petitioner is in custody for last one year now and trial is still at its initial stage, thus, no useful purpose would be served by detaining the Petitioner in custody any longer. Learned State counsel has opposed the prayer for bail on the ground that allegations against the Petitioner are serious. He submits that case is fixed before the trial court for consideration of charges.
(3.) HEARD .;