MOHAMED MOIN FARIDULLA QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, who is convict in "Bombay Bomb Blast Case" has approached this Court for the purpose of challenging order dated 08-10-2008 passed by DIG Prisons Central Division, Aurangabad. Petitioner Mohamed Moin Faridulla Qureshi is presently lodged in Central Prison Harsool. Since prisoners release, if granted, is to occur at Harsool as he is lodged at Harsool and since his prayer for release on furlough is rejected by DIG Prisons, Aurangabad, we believe, Aurangabad Bench has jurisdiction to deal the matter since part of the cause of action arises within territorial limits of this Bench.

(2.) Rule. Rule made returnable forthwith. Heard by mutual consent.

(3.) The factual details necessary for adjudication of the petition may be narrated as follows: