MIRZA HIMAYAT INAYAT BAIG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a letter Petition sent by the Petitioner through Nashik Road Central Prison seeking direction to the Superintendent of the Nashik Road Central Prison to lodge the Petitioner in the General Barrack with other prisoners and to provide him an appropriate job/work in the prison.

(2.) The Petitioner is convicted by the Sessions Court, Pune by judgment and order dtd. 18/4/2013 in Sessions Case No.771 of 2010 (German Bakery Bomb Blast Case) for the offences punishable under Sec. 474 of Indian Penal Code and Sec. 5(d) of the Terrorists and Disruptive Activities (Prevention) Act, 1987 ('TADA'). He was sentenced to death by the trial Court against which he preferred an Appeal and the High Court converted his sentence to that of life imprisonment. Thus, presently, he is lodged at Nashik Road Central Prison.

(3.) The Petitioner is also involved in another Sessions Case No.21 of 2010 registered at the Anti-Terrorist Squad, Mumbai for offences under Ss. 10, 13, 15, 16, 18 (A) (B) and 20 of the Unlawful Activities (Prevention) Act, 1967 along with Ss. 120-B, 465, 467, 468, 471 of Indian Penal Code read with Ss. 4,5 and 6 of the Explosive Act,.1884.