Ajay Tewari, J. - (1.) This petition has been filed under Section 439 Criminal Procedure Code for grant of regular bail to the petitioners in case F.I.R. No.114 dated 06.06.2010 registered under Sections 302, 307, 323, 34 Indian Penal Code at Police Station Sadar Fazilka, District Ferozepur.
(2.) On 04.07.2011 the following contention was noticed:- "Learned counsel has argued that the petitioners have been in custody for the last almost four months and neither were they named in the FIR nor any action attributed to them."
(3.) Apart from that learned counsel for the petitioners has argued that 15 witnesses still remain to be examined. He has also argued that substantive witnesses has given their testimonies and only the formal witnesses are left.;