RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, two petitions i.e. CRM-M-8886-2023 and CRM-M-12116-2023 filed by two different persons, shall be disposed of as the FIR involved in both the petitions is the same, arising out of the same occurrence.

(2.) The present petitions have been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioners in case bearing FIR No. 208 dtd. 1/10/2022 Under Ss. 223/224 of IPC and Ss. 467/473/120-B/212/216 and 25/29/54/59 of Arms Act registered at Police Station Civil Lines, Patiala.

(3.) The case in question was registered on the basis of complaint dtd. 1/10/2022 sent by Superintendent Central Jail, Patiala for the registration of the case against Jail Warder Mandeep Singh, Jail Warder Satpal Singh and under trial Amrik Singh on the allegations that the under trial Amrik Singh was confined in Central Jail, Patiala in three cases. On 30/9/2022, under trial Malkit Singh attacked the detenue Amrik Singh with a sharp edge weapon causing injuries to Amrik Singh- detenue. Senior Medical Officer, Central Jail Patiala declared the emergency for immediate treatment of injured- Amrik Singh. At 7:50 P.M, he was handed over to Jail Warder Mandeep Singh and Warder Satpal Singh and was sent to Government Rajindra Hospital Patiala for treatment. On 1/10/2022 at around 10:30 A.M in the morning, information was received that under trial- Amrik Singh has escaped from custody. Thereafter, the case was registered against Amrik Singh, Jail Wardern Mandeep Singh and Jail Warder Satpal Singh. They were arrested in the said case were released on bail being the offence bailable.