MOHAMMED AYOUB DAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner has laid this motion with the prayer that respondents be directed not to shift the petitioner from Central Jail, Srinagar to any other jail outside the Valley on the grounds taken in the Civil Miscellaneous Petition.

(2.) It appears, that petitioner was facing trial before the Court of 3rd Additional Sessions Judge, Jammu (Designated Court for Jammu Province, J&K under (Prevention) Act, 1978) and came to be convicted and sentenced, and his lodgement was fixed in Central Jail, Kothbalwal Jammu vide Judgement dated 7th March, 2009.

(3.) It also appears, that vide Order No. 883 of 2009 dated 29th December, 2009, passed by Director General of Police, Prisons Department, J&K Srinagar, his lodgement came to be fixed in Central Jail, Srinagar and accordingly he was shifted to Srinagar and is presently serving the sentence in the said jail.