- (1.) The petitioner seeks grant of regular bail in case FIR No.97, dated 14.3.2010, registered under Section 408 of the IPC, at Police Station Focal Point, Ludhiana.
(2.) On 4.7.2011, the following contention was noticed:- " Learned counsel states that the petitioner has now been in custody for more than 16 months and even the prosecution evidence has not yet started."
(3.) Counsel for the respondent, on instructions from ASI Kuldeep Singh, has accepted the fact that even till today, trial has not started and the matter is now fixed before the trial Court for framing of charge.;