- (1.) THIS order will dispose of Criminal Misc. Nos.25794-M and 21944-M of 2005. Heard. Offence alleged is under sections 307/308/323/148/149 IPC. The petitioners are attributed head injuries. They have been in custody for two years. It is stated that the trial will take time and the petitioners cannot be kept in custody for indefinite period at this stage. Without expressing any opinion on merits, the petitioners are granted bail to the satisfaction of CJM/ Duty Magistrate, Moga. The petitions are disposed of. March 02, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;