GAURAV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the above mentioned two petitions filed under Section 439 Cr.P.C. for grant of regular bail in case FIR No.03 dated 15.6.2018 registered for the offences under Sections 364-A, 382, 386, Cr. Misc. Nos.M-46294 of 2018 etc. [2] 387, 212, 216-A and 120-B IPC; Sections 42 and 52 of Prisons Act, 1894 and Sections 10, 11 and 13 of the Unlawful Activities Prevention Act, 1967 and (Section 109 IPC; Section 52-A of Prison Act and Section 25 of the Arms Act, 1959, which were added later on) at Police Station S.S.O.C. S.A.S. Nagar (Mohali). Notice of motion was issued in these cases. Ms. Monika Jalota, learned Deputy Advocate General, Punjab has put in appearance on behalf of the respondent-State and contested these petitions.

(2.) I have heard learned counsel for the petitioners as well as learned State counsel and have gone through the record.

(3.) A perusal of the FIR shows that it was registered on the basis of a secret information that the international gangsters, smugglers and terrorists are making a nexus and now these gangsters with the help of these terrorists and smugglers are dealing in arms and drugs. There is also allegation that these gangsters are using mobile phone to threat the people and are doing smuggling, extortion of money and contract killing etc. with the help of their companions outside the Jail. There is feeling of terror among the people. There is allegation that Gaurav Kumar and other persons are planning to escape them from Jail. Petitioner-Gaurav Kumar has been apprehended along with other accused from whom the illegal pistols have been recovered.