KUSHAL PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) By means of present petition, petitioner has sought following reliefs:-

(3.) Facts in narrow compass are that petitioner was appointed on the post of Constable in Uttar Pradesh Police Services on 25.06.2005. The petitioner was on security duty at Sadar Jail situated in the periphery of Ghaziabad Kutchery. Usually, it was not his duty to produce the prisoners before the court. On 7.8.2019, he was assigned the duty of search at gate of Prison Room but he accompanied one Naushad, who was accused in Case Crime No. 438 of 2016 under Sections 302, 201 I.P.C. Police Station Kheda, District Ghaziabad, to produce before Court Room No.1 at about 1.45 p.m. and came back at about 4.00 p.m. without the said prisoner. On enquiry, respondent no.2 came to know that after producing the said accused before the said court room, he illegally helped him in fleeing away from the court campus and, thus, he terminated the petitioner from service holding that he played an active role in getting the accused fled away.