HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 Constitution of India read with Section 482 Cr.P.C for grant of protection to life and liberty of under trial prison, Gaurav Singh @ Golu @ Sawan, who is confined in High Security Jail, Nabha District Patiala. Further, it has been prayed that high level enquiry be conducted against respondent nos.3 to 9.

(2.) Learned counsel for the petitioner has argued that the son of petitioner is presently confined in High Security Jail, Nabha, District Patiala, who is being tortured by keeping him in isolation cell. He has submitted that on 21.06.2020, petitioner's son was tortured and was asked to pay a sum of Rs.2,40,000/-, but the petitioner somehow arranged only Rs.1,20,000/- and paid to respondent No.5 on 25.06.2020. He submits that the jail officials are asking for the remaining amount or otherwise her son will be implicated falsely in other cases also. He has prayed for protection of life and liberty of under-trial Gaurav Singh @ Golu @ Sawan as well as for an inquiry against respondent Nos.3 to 9 for the alleged demand of bribe from the petitioner.

(3.) After hearing learned counsel for the petitioner, this Court finds that Gaurav Singh @ Golu @ Sawan is involved in case FIR No.125 dated 26.07.2016 registered under Sections 302, 307, 148 and 149 IPC (Sections 307 was deleted and Sections 450, 380, 411 IPC were added) and Sections 25 Arms Act, 1959 at Police Station Sadar, Amritsar, District Amritsar and in another FIR No.33 dated 18.06.2016 registered under Sections 354, 341, 379, 506, 148 and 149 IPC at Police Station Division D-Police, Commissionerate, Amritsar. Apart from these two cases, he is also involved in the two other cases for commission of offence under the Prisons Act, 1894.