KULBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, petitioner seeks anticipatory bail under the provision of Section 438 Cr.P.C. in case FIR No. 116 dated 10.06.2018 u/s 8,9 of The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 and Sections 420, 467, 468, 471, 120-B of IPC registered at Police Station Bilaspur, District Yamuna Nagar.

(2.) Learned counsel for the petitioner argued that the petitioner has no role to play in the absconding of convict namely Sanjeev who was undergoing life imprisonment after conviction. It was further argued that the petitioner-accused is ready to join the investigation. Even the co-accused Jasmer Singh allowed the concession of interim bail. In terms of the order dated 12.07.2018 passed in CRM-M-28061-2018 titled as Jasmer Singh versus State of Haryana. Petitioner is also entitled to relief of anticipatory bail.

(3.) While resisting the claim of the petitioner learned State counsel submitted on instructions of ASI Mehroof Ali that he is required for interrogation. The petitioner had rented out an accommodation to the mother of the said convict and thereby, the petitioner hatched the conspiracy for getting released the said convict on 'Furlough' and also helped him in his absconding.