SAQUIB ABDUL HAMID NACHAN Vs. SUPERINTENDENT, CENTRAL JAIL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent of the parties, petition is taken up for hearing.

(2.) The petitioner is sentenced to undergo maximum imprisonment for a period of 10 years in Special Case No.2 of 2003 and fine of Rs.1,00,000.00. The sentence of imprisonment imposed for other offences, is ordered to run concurrently. The period of detention undergone by the Petitioner from 10.4.2003 to 3.2011 is set off under Sec. 428 of Cr.P.C.

(3.) The Petitioner was arrested on 10.4.2003 for committing offences under POTA ( Mulund, Ghatkoper, Vile Parle and Bombay Central Bomb Blast cases). He faced trial for the said offence in Special Case No. 2 of 2003 and was in custody till 1.2011 i.e. for a period of 7 years, 10 months and 22 days. He was convicted in the said case by judgment dated 6.4.2016 for a period of 10 years.