- (1.) The petitioner seeks grant of regular bail in case FIR No.584, dated 10.12.2010, registered under Sections 302, 307, 382, 148, 149, 120-B of the IPC, and Sections 25, 27, 54, 59 of the Arms Act, at Police Station Sadar Patiala, District Patiala.
(2.) On 18.7.2011, the following contention was noticed:- " Learned counsel states that though the petitioner has been named in the FIR yet no injury has been attributed to him and that he has now been in custody since 14.12.2010." Thereafter on 2.9.2011, the following contention was noticed:- "
(3.) Apart from that learned counsel for the petitioner has argued that author of the FIR has appeared as a witness and has not said anything against the petitioner. A certified copy of the statement has been supplied in Court to the learned Assistant Advocate General who seeks a short adjournment to go through the same.";