GURSAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by Gursahib Singh for regular bail under Section 439 of Code of Criminal Procedure in FIR No. 234 dated 19.11.2008 under Sections 223/224/225/120-B IPC registered at P.S. Sadar Abohar, District Ferozepur.

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

(3.) Briefly stated, allegations against the petitioner - accused are that one Jasbir Singh son of Ajaib Singh, resident of village Aslam Khera was in custody in FIR No. 99 dated 18.07.2008, under Sections 302/148/149 IPC P.S. Khulan Sarwar, who was to be produced in another case i.e. FIR No. 18 of 2006, P.S. GRP Jaipur (Rajasthan) on 20.11.2008. HC. Dharam Pal and HC. Harnarian were deputed to produce him in that court in the aforesaid case and while on the way, the police officials had taken him to the house of the petitioner - accused, resident of village Kikkar Khera and the police officials in conspiracy with the present petitioner -accused facilitated the escape of accused Jasbir Singh and hence, Jasbir Singh was made to run from the house of petitioner - accused.