M. M. HAKIM Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) This Criminal Original Petition is filed seeking a direction, to direct the respondent to return the warrant of execution of the sentence imposed by the Sessions Court (for exclusive trial of Bomb Blast cases), Coimbatore in S.C.No.2/2000.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate [Crl Side] for the respondent.

(3.) The prayer of the petitioner is that a direction may be issued to the jail authorities to return the warrant in S.C.No.2/2000 to the Special Court for Bomb Blast Cases [CBI], Coimbatore, since he had already undergone the sentence imposed on him in that case.