- (1.) Heard Sri S.K. Mishra, learned counsel for the petitioner and learned Standing Counsel.
(2.) Factual matrix of the present case as submitted by the learned counsel for the petitioner are that the petitioner (Madan Pal Singh) working as Head Constable (Constable No. 92 A.P.) posted at Police Line, Meerut under the control and supervision of Uttar Pradesh Police Headquarter.
(3.) On 18.01.2000, the petitioner alongwith two other Constables namely Sri Naresh Kumar and Amar Singh was assigned the duty to take a hard-core criminal Sri Sanjay @ Bunti son of Brij Raj Singh from District Jail Meerut to the Court no. 16, Patiyala House Court, New Delhi. While they were returning from New Delhi, on the way they stopped at Modinagar, District Ghaziabad in order to take food in the Hotel 'Sanjha Chulha', Modinagar, Ghaziabad alongwith prisoner Sri Sanjay @ Bunti, who took the advantage of the said stay and escaped away from the custody of the petitioner.;