BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Code of Criminal Procedure seeking regular bail in case FIR No. 220 dated 16.11.2008 registered under Sections 420/34 of the Indian Penal Code at Police Station Sultanwind, District Amritsar.

(2.) I have heard the learned Counsel for the parties and have gone through the whole record carefully.

(3.) It has been contended by learned Counsel for the Petitioner that the Petitioner has been continuing in custody since 10.11.2009. However, trial has not been concluded so far.