- (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.151 dated 01.12.2010 registered under Sections 307, 324, 323, 148, 149 and Sections 302 & 506 IPC at P.S. Division No.2, District Ludhiana.
(2.) On 22.07.2011 the following contention was noticed:- "Learned counsel has argued that the petitioner is not alleged to have given any injury and he has been in custody since 06.12.2010."
(3.) Learned Assistant Advocate General on instructions from S.I. Ravinder Pal Singh has accepted these factual assertions.;