SONPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Singh, learned counsel for petitioner, Sri Vikrant Raghuvanshi,learned State counsel and perused the record.

(2.) Facts in brief of the present case are that the petitioner who was working on the post of constable, posted under Senior Superintendent of Police/Dy. Inspector General of Police, Lucknow Region, Lucknow. On 18.05.1999, deputed for carrying an accused, namely, Kamal Kishore Singh Yadav before the court (District and Sessions Judge, Lucknow). After producing the abovesaid person in the court, while he was returning along with aforesaid person, in front of court of District and Sessions Judge, Lucknow, two unknown persons had fired upon Sri Kamal Kishore Singh Yadav with a Katta, on account of which he sustained injury in his stomach.

(3.) Petitioner, putting his life in danger, caught one of the person who has fired upon Sri Kamal Kishore Singh Yadav along with Katta. In this regard, on 18.05.1999, an FIR was also lodged at Police Station Wazirganj.