OM PRAKASH SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Appellant calls in question legality of the order passed by a learned Single Judge of the Delhi High Court disposing of the Writ Petition (W.P. (Crl.) No.201/2005) filed by the appellant holding that the Allahabad High Court would have also jurisdiction to deal with grievances of the writ petitioner and can deal with conditions of prisoners in that State more effectively, though the Delhi High Court may have jurisdiction.

(3.) Background facts sans unnecessary details are as follows : Appellant had filed a Writ Petition before the Delhi High Court taking the stand that he was being tried in several cases contrary to the extradition decree. Appellant came to India by way of extradition from Singapore. Presently, the appellant was facing trial in eight cases which is in complete violation of the provisions of Section 21 of the Extradition Act, 1962 (in short the Extradition Act). He had also pleaded that he was being kept in solitary confinement without proper medical aid in the Central Jail in the State of U.P. It is to be noted that the appellant had filed the Writ Petition (Crl.) No.54 of 2005 before this Court which was withdrawn by him in order to enable him to move appropriate High Court for redressal of his grievances, if any. Appellant had filed a writ petition as afore-noted in the Delhi High Court which came to be disposed of by the impugned order.