- (1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioners in case F.I.R. No.129 dated 02.06.2009 registered under Sections 452, 307, 436, 511, 342, 427, 294, 120-B, 148, 149 IPC and Sections 25, 27, 54 & 59 of the Arms Act at Police Station Jagraon, District Ludhiana.
(2.) On 04.07.2011 the following contention was noticed:- "Learned counsel states that the petitioner was not named in the FIR and has now been in custody for more than one year."
(3.) Apart from that learned counsel for the petitioners has argued that petitioners are the only accused who are in custody and none of the other accused is in custody since most have been granted bail while some have been declared as proclaimed offender.;