Alok Singh, J. - (1.) THIS is a petition seeking regular bail in case F.I.R. No. 205, dated 20.11.2009, under Sections 307, 323, 324, 148, 149 of the Indian Penal Code and Section 25/54/59 of the Arms Act, registered at Police Station Phillaur, District Jalandhar.
(2.) THIS Court on 17.01.2011 has passed the following order: Learned Counsel for the Petitioners has stated that complainant in this case Tarlochan and Gurmit Ram alleged injured have already been declared Proclaimed Offenders in another cases pending against them, hence, they are not available to attend the Court to record their statement on oath in support of prosecution story in the present case. Learned Counsel for the Petitioners has further stated that Petitioners are already in judicial custody for more than one year. Mr. K.D. Sachdeva, Addl. A.G., Punjab sought time to verify this fact. List on 25.01.2011. Thereafter, on 25.01.2011, this Court has passed order, which is as under: ASI Prithvi Raj, Investigating Officer, is present in Court. Let him file his affidavit specifying therein as to whether Tarlochan and Gurmeet Ram alleged injured have been examined in the present case or not, if not as to whether they have been declared proclaimed offenders in other case pending against them as alleged by the Petitioners and as recorded by this Court in order dated 17.1.2011. List on 15.2.2011.
(3.) LEARNED Deputy Advocate General, Punjab, on the instructions of SI Kuldeep Raj, states that it could not be verified as to why Tarlochan and Gurmeet Ram alleged injured were not examined despite several dates fixed by the learned Trial Court.;