WARDER HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking anticipatory bail in case of FIR No.152 dated 7.4.2020 under Section 7 of Prevention of Corruption Act, 1988 and Section 42, 52-A of Prisons Act, 1894, registered at Police Station Islamabad. Police Commissionerate Amritsar.

(3.) A letter was received from Assistant Superintendent Jail, Amritsar, dated 01.04.2020 informing the SHO Police Station Islamabad regarding recovery of mobile phone. The matter was inquired into by DSP Jails. Inmate Gursewak Singh disclosed that Warder Harpreet Singh (petitioner) snatched his mobile and demanded Rs.10,000/- for not reporting the matter. His brother Surjit Singh made payment of Rs.8000/- to the petitioner, after borrowing Rs.5000/- from his brother-in-law and Rs.3000/- from his house. Petitioner further sold the phone to other inmate Sarif Mohammad for Rs.10,000/-. During inquiry, the brother of the inmate appeared and supported the allegations/version.