- (1.) Om Prakash Srivastava @ Babloo son of late Vishwanath Srivastava presently confined in Central Jail, Bareilly is before this Court for following relief: - " (a) to issue a writ, order or direction in the nature of Mandamus commanding the respondent no. 1 -State of Uttar Pradesh to dispose of the application (Form -A) dated 14.09.2013 made to it by the petitioner for grant of remission and his consequent release in the light of his having undergone imprisonment almost 21 years (actual) or - - - - -years (with remission). (b) It is further prayed that during the pendency of the said application (Form -A) dated 14.09.2013 for remission the petitioner be directed to be released on bail."
(2.) Brief background of the case as is reflected that petitioner is a well known name in the crime world and was declared as absconder, in view of this law enforcing agency of the Indian State has proceeded to issue red -corner notice and accordingly pursuant thereto petitioner was apprehended at Singapore Airport on 21.04.1995.
(3.) After arrest of petitioner was effectuated at Singapore Airport on 21.04.1995, Union of India through its Home Secretary requested for extradition of the petitioner to India. Request made by Union of India was accepted and the Republic of Singapore issued warrant of surrender on 30.08.1995 of the petitioner to Republic of India for trial in following four cases: (I) conspiracy to commit murder of one L.D. Arora, an offence punishable under Section 120 -B read with Section 302 IPC; (ii) murder of one Ram Pratap Singh Chauhan, an offence punishable under Section 302 IPC; (iii) conspiracy to commit murder of one Lalit Kumar Suneja an offence punishable under Section 120 -B read with Section 302 IPC; (iv) conspiracy to kidnap one Vishwanath Mittal, an offence punishable under Section 120 -B read with Sections 341, 354, 324 and 307 IPC.;