LAWRENCE BISHNOI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has instituted the instant petition before this Court, seeking the issuance of the hereinafter directions, upon, the respondents.

(2.) A reading of the hereinabove directions, as asked to be made, upon the State of Punjab, disclose, that obviously they are rested, upon an apprehension, nursed by the present petitioner, qua his becoming inculpated in the murder of one Shubhdeep Singh Sidhu. In respect of the above crime, an FIR bearing No. 103 of 29/5/2022, has been registered with Police Station City-I Mansa, District Mansa, whereins, offences constituted under Ss. 302, 307, 341, 148, 149, 427, 120-B IPC, and, under Ss. 25, 27 of the Arms Act, 1959, are embodied.

(3.) In pursuance to the above FIR, the petitoner concomitantly nurses an apprehension, that through warrants of arrest made by the police, upon, the Superintendent of Jail concerned, he is likely to be arrested by the police of the State of Punjab, and, that thereafters he is likely to be produced, before the learned Illaqa Magistrate concerned, by, and, for the investigating officer concerned, asking for his being put to either police remand or judicial remand. He apprehends that during the course of his transit from the jail, where he is instantly lodged, uptil the Court concerned, where he is likely to be produced, by the police officer for the relevant purpose, there is every likelihood of his being eliminated in a fake encounter.