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The Bombay High Court recently allowed a petition filed by one Shaikh Istiyaq Ahmed, who was lodged in Thane Central prison after being convicted of being a drug trafficker by the Supreme Court of Mauritius in 2014 and sentenced to 26 years in prison. He was transferred to India three years later, in 2017.The Bombay High Court recently allowed a petition filed by one Shaikh Istiyaq Ahmed, who was lodged in Thane Central prison after being convicted of being a drug trafficker by the Supreme Court of Mauritius in 2014 and sentenced to 26 years in prison. He was transferred to India three years later, in 2017.The petitioner was arrested on October 23, 2008 and has been in jail since then.he petitioner's sister forwarded an email communication to the Government of India, Ministry of Home Affairs, on April 19, 2017.
The mere reason that if the prayer of the petitioner is granted it would amount to reduction of sentence by 16 years cannot be a valid justification for rejection of the prayer of the petitioner."Thus petition was allowed and sentenced under section 13(6) reparation of prisoners act.
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