Rajan Gupta, J. - (1.) THIS is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the Petitioner under Sections 457/380/411 IPC vide FIR No. dated 31.1.2005 at police station Gharinda, Amritsar.
(2.) LEARNED Counsel for the Petitioner contends that Petitioner has been in custody for last six months, trial of the case is in progress and thus, no useful purpose would be served by detaining the Petitioner any longer. Learned State counsel has opposed the prayer for bail on the ground that Petitioner remained a proclaimed offender. He submits that in case Petitioner is to be enlarged on bail, it should be subject to stringent conditions.
(3.) HEARD .;