Gujarat High Court
Jinashe Jinayi Liu vs State Of Gujarat on 10 July, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/15485/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 15485 of 2017
(FOR QUASHING & SET ASIDE FIR/ORDER)
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JINASHE JINAYI LIU....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Applicant No. 1
MR LB DABHI, Additional Public Prosecutor for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 10/07/2017
ORAL ORDER
1. By way of the present application under Section-482 of the Code of Criminal Procedure,1973, the applicant - original accused person, has prayed for quashing the FIR being C.R. No.II - 76 of 2016 registered before Savli Police Station, District Vadodara filed against him for the offenses punishable under Section 14(B) and (C) of the Foreigners Act, 1946.
2. The brief facts giving rise to this application may be summarized as under:
2.1. It is alleged in the FIR that the present applicant along other two persons, who are chinese citizens, came in India on tourist visa and thereafter, in a company at Baroda, with whom some business meeting was arranged. On being received such information by the Intelligence Bureau, the present FIR came to be lodged.
2.2. It is also alleged in the FIR that a company known as Yamuna Nagar located at Delhi, has its sister concern in China. The Page 1 of 9 HC-NIC Page 1 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER chinese persons referred in the FIR, who are serving in the company at China and for industrial purpose, they came in India and for that purpose, they visited. Therefore, FIR has been lodged since they came on tourist visa and they are not permitted for industrial work.
2.3. Hence, the present petition.
3. Mr. Ashish Dagli, learned advocate appearing for the applicant, submitted that the prosecution initiated by the Investigating Officer is nothing but gross abuse and misuse of process of law as there is no breach committed by the petitioner of any Act, for which the prosecution cane be lodged. He further submitted that the present applicant visited India on the tourist visa in the year 2015 since father in-law of the applicant suffering from cancer.
4. Learned advocate appearing for the applicant further submitted that in connection with the present FIR, the applicant came to be arrested and the applicant preferred bail application for regular bail, which came to be rejected by the learned Judicial Magistrate First Class, Savli. Thereafter, the applicant preferred bail application being Criminal Misc.
Application no. 163 of 2017 for regular bail before the Hon'ble Sessions Court and the Hon'ble Sessions Court granted regular bail.
5. Learned advocate further submitted that the present applicant is chinese citizen and has visited India earlier on tourist visa and since the sister concern of the company at Baroda, also at China, the meeting which was held and participation of the applicant does not amount to committing an offence under Section 14(B) and (C) of the Foreigners Act. Thereafter, the present applicant has prayed to quash the Page 2 of 9 HC-NIC Page 2 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER FIR being C.R. No.II - 76 of 2016 registered before Savli Police Station, District Vadodara and also to quash further proceedings with regard to the above referred FIR.
6. Mr.L.B.Dabhi, learned Additional Public Prosecutor, has opposed this application and submitted that the applicant was granted tourist visa with a sole objective of recreaation, site seeking, casual visit to meet friends and relatives and no other purpose of activity is permitted to do. He would further submit that the applicant could not have undertaken any business activity even if the same was bonafide one and therefore, prima-facie case is made out against the applicant for the offence punishable under Section 14 of the Act, 1946. Hence, the present application has no merit and the same may be rejected.
7. Learned advocate appearing for the applicant also relied upon para - 13 to 17 of unreported decision passed by the Coordinate Bench of this Court (Coram : Hon'ble Mr.Justice J.B.Pardiwala) in Criminal Misc. Application No. 8421 of 2017 dated 19.04.2017. The para 13 to 17 are as under:
"13 Section 14 of the Act, 1946 provides for penalty for contravention of provisions of the Act. Section 14 reads as under:
"14. Penalty for contravention of provisions of the Act, etc- Whoever-
(a) remains in any area in India for a period exceeding the period for which the visa was issued to him;
(b) does any act in violation of the conditions of the valid visa issued to him for his entry and stay in India or any part thereunder;
(c) contravenes the provisions of this Act or of any order made thereunder or any direction given in pursuance of this Act or such order for which no specific punishment is provided under this Act, shall be punished with Page 3 of 9 HC-NIC Page 3 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER imprisonment for a term which may extend to five years and shall also be liable to fine; and if he has entered into a bond in pursuance of clause (f) of sub-section (2) of section 3, his bond shall be forfeited, and any person bound thereby shall pay the penalty thereof or show cause to the satisfaction of the convicting Court why such penalty should not be paid by him."
14. On almost identical facts, a learned Single Judge of the Kerala High Court, in the case of Jonathan Baud vs. State of Kerala [2015 (1) KLT 111], had the occasion to the consider a similar issue. In the said case, the petitioner was a citizen of Switzerland. He was sought to be prosecuted at the instance of the police, on the allegation that he attended a meting in violation of conditions of his visa. He had come to India on a tourist visa on 1st July 2014, and while on his way back, he attended a condolence meeting at Triprayar. He stepped into the meeting place and addressed the gathering voluntarily without being invited by anybody. The police of Valappad thought that he was a radical, because the meeting which he addressed was a condolence meeting organized by a political faction, recognized as a radical group. He was arrested on the spot and a crime was registered under Section 14(b) of the Act, 1946. While quashing the prosecution, the Kerala High Court held as under:
"2. The specific allegation against him in the final report, under Section 14(b) of the Act, is that he attended a public meeting here in violation of the conditions of the Visa issued to him. The said prosecution is sought to be quashed under Section 482 of the Code of Criminal Procedure, on the ground that such a prosecution cannot be legally sustained, because attending a meeting by itself will not amount to the offence punishable under Section 14(b) of the Act.
3. At the very outset I required the learned Director General of Prosecution to tell the court what condition of Visa was in fact violated by the petitioner. The learned Director General of Prosecution drew the attention of this Court to the copy of the Visa appended to the passport of the petitioner. The conditions in the said Visa are as follows: Non-extendable and non-convertible, Not valid for prohibited/restricted and contonment areas. The prosecution is not able to say whether the Visa contains any other condition. The unfortunate foreign national had to be in jail as remand prisoner for some time. However, now he is on bail. It requires to be examined thoroughly whether attending a meeting by itself will attract a prosecution under Section 14(b) of the Act. When the Court repeatedly asked the prosecution what exactly is the condition violated by the accused, the prosecution repeatedly answered that he Page 4 of 9 HC-NIC Page 4 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER attended a meeting when the Visa issued to him does not authorise him or allow him to attend any such meeting. Copy of the Visa appended to the petitioners passport does not contain any such condition that the tourist shall not attend any meeting in India. During arguments the learned Director General of Prosecution further submitted that if not under Section 14(b) of the Act, the prosecution can well proceed under Section 5 of the Registration of Foreigners Act 1939. This section provides that any person who contravenes, or attempts to contravene, or fails to comply with, any provision of any rule made under the Act shall be punished, if a foreigner, with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both. What is in fact made punishable under Section 5 of the Registration of Foreigners Act is violation of any Rule made by the Government under Section 3 of that Act. Section 3 of that Act provides the subjects on which Rules can be made by the Central Government. Such Rules may provide for:
(a) for requiring any foreigner entering, or being present in, India to report his presence to a prescribed authority within such time and in such manner and with such particulars as may be prescribed;
(b) for requiring any foreigner moving from one place to another place in India to report, on arrival at such other place, his presence to a prescribed authority within such time and in such manner and with such particulars as may be prescribed;
(c) for requiring any foreigner who is about to leave India to report the date of his intended departure and such other particulars as may be prescribed to such authority and within such period before departure as may be prescribed;
(d) for requiring any foreigner entering, being present in, or departing from India to produce, on demand by a prescribed authority, such proof of his identity as may be prescribed;
(e) for requiring any person having the management of any hotel, boarding-house, sarai or any other premises of like nature to report the name of any foreigner residing therein or whatever duration, to a prescribed authority within such time and in such manner and with such particulars as may be prescribed;Page 5 of 9
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(f) for requiring any person having the management or control of any vessel or aircraft to furnish to a prescribed authority such information as may be prescribed regarding any foreigner entering or intending to depart from, India, in such vessel or aircraft, and to furnish to such authority such assistance as may be necessary or prescribed for giving effect to this Act;
(g) for providing for such other incidental or supplementary matters as may appear to the Central Government necessary or expedient for giving effect to this Act.
4. Attending any meeting is not seen prohibited anywhere under the Rules or under the Registration of Foreigners Act, 1939 or the Foreigners Act 1946.
5. Finding that the prosecution is in fact in confusion, the learned Director General of Prosecution further argued that in view of the definition of tourist under Rule 2(j) of the Registration of Foreigners Rules 1992, the petitioner cannot be considered as a tourist, and so he cannot be considered as a tourist on valid visa. Tourist is defined as a foreigner having no residence or occupation in India, whose stay in India does not ordinarily exceed six months, who has no other object in visiting India, than recreation, sightseeing or attending, in a representative capacity, meetings convened by the Government of India or International bodies or any other meeting or conference cleared by the Government of India. Rule 2(j) of the Registration of Foreigners Rules is not a penal provision at all. It only defines who a tourist is. The purport of this definition is to guide and tell the concerned authority as to who can be considered as a tourist, and also, when, or for what all purposes a tourist Visa can be issued. It is argued that if any tourist wants to attend any meeting, it must be a meeting convened by Government of India or any International Body. Rule 2(j) of the Rules only guides and tells the authority that if any foreign national wants to come to India for attending any such meeting in a representative capacity he can be issued a valid visa. The definition covers only such meetings convened by the Government of India or International Bodies.
6. We are proud that our constitution is the greatest in the world. One important aspect which makes it the greatest is that we the people guarantee some fundamental rights to non-citizens also. Of course the precious freedoms of speech and expression, trade and commerce, travel in any part of India, etc. guaranteed under Article 19 are Page 6 of 9 HC-NIC Page 6 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER not available to foreigners. But the very important fundamental rights guaranteed under Articles 14, 20 and 21 of the Constitution are available to non-citizens also. Our Constitution commands that foreign nationals coming here shall not be discriminated. They will have to be treated equally before the law, and their right to live will have to be honoured and protected. They shall not be prosecuted or convicted except for violation of any law in force in India. This is guaranteed under Article 20 of the Constitution. But it is quite unfortunate that when a foreign national came in India our police pounced on him with cynic suspicion that he is a radical.
7. The prosecution has no case anywhere in the prosecution records that the petitioner herein is a radical, or that he is a member of any radical group here or there. Every law has its spirit and objective. Application and enforcement of law without assimilating the spirit and without imbibing the objective will deface the law enforcing machinery and the judicial system. It will also defile our democratic polity governed by rule of law. Finding a foreign national just addressing a meeting our police pounced on him on cynic suspicion that he is a radical. During the proceedings this Court directed the prosecution to produce the transcript copy of the speech made by him. The prosecution could not in fact produce a proper transcript. What is made available to the Court does not contain anything objectionable. He just addressed the meeting and introduced himself. We should thank him for having appreciated the sanctity and greatness of our democratic values, and the rights guaranteed by our Constitution. I fail to understand why, or on what material, or on what basis our police suspected that he is a radical. Just because he, out of curiosity, happened to address a condolence meeting organised by a political group, he cannot be treated as a radical, and he cannot be confined in jail as a radical. As a tourist in India he has every right to be treated equally with Indians and he has also the right to live here as guaranteed under Article 21 of the Constitution of India, so long as he continues here.
8. Coming back to Section 14(b) of the Foreigners Act, I find that the prosecution does not have any clear or definite case, as to what condition of Visa was in fact violated by the petitioner. The copy of Visa appended to his passport does not contain any such condition, that he shall not attend any meeting here. Tourists visiting Kerala can see different meetings here, organized by different political or other groups. They cannot identify whether a particular meeting is one organised by any political group, or communal group or radical group. They, out of curiosity, may just step in and view such meetings. If that is understood as violation of Visa conditions, every tourist visiting Kerala will have to be Page 7 of 9 HC-NIC Page 7 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER prosecuted. This is not the object of the law, and this is not the spirit of the law also. The Visa issued to the petitioner does not contain any condition that he shall not attend any meeting anywhere in India. Practically the prosecution would concede that the police does not have a definite case as to what condition of Visa was in fact violated by the petitioner. As I observed earlier, it was simply on cynic suspicion the foreign national was apprehended here, and it is quite unfortunate that he had to undergo much mental harassment and detention.
9. I find that the prosecution brought by the Valappad Police as against the petitioner herein is legally unsustainable. The prosecution does not say what condition of Visa was in fact violated by the petitioner. The learned Director General of Prosecution repeatedly argued that attending a meeting by itself will amount to violation of Visa conditions, or violation of the Rules made under Section 3 of the Registration of Foreigners Rules. I find no such Rule prohibiting the alleged act of just attending a meeting. No doubt, continuance of this prosecution will be a sheer abuse of legal process, and the prosecution is liable to be quashed.
15 I am in complete agreement with the view taken by the learned Single Judge of the Kerala High Court and I propose to follow the same in the matter on hand.
16 In the case on hand, I repeteadly inquired with the learned A.P.P. as to which condition of the visa could be said to have been breached so as to attract the provisions of Section 14 of the Act, 1946. The only reply given to me is, having visited India on a tourist visa, the applicant could not have undertaken any official work at the place of his employment. As noted above, the copy of visa appended to the passport of the applicant does not contain any such condition. All that has been stated is that the person holding a tourist visa is not permitted to take up any employment in the country.
17 Section 14(b) of the Act, 1946 would get attracted only if it is shown that the person charged acted in violation of any of the conditions of valid visa issued to him for his entry and stay in India or any part thereunder. No condition has been prescribed in the tourist visa that the applicant herein could not have visited the unit of Apollo Tyres situated at Limda, Taluka: Waghodiya, District: Vadodara.
8. Therefore, considering the peculiar facts and circumstances of the case as well as the unreported decision of the Coordinate Bench of this Court (Coram : Hon'ble Mr.Justice J.B.Pardiwala) in Criminal Misc. Application No. 8421 of 2017 Page 8 of 9 HC-NIC Page 8 of 9 Created On Tue Jul 18 01:39:33 IST 2017 R/CR.MA/15485/2017 ORDER dated 19.04.2017, I am of the opinion that the present application requires consideration and is hereby allowed. The FIR bearing C.R. No.II - 76 of 2016 registered before Savli Police Station, District Vadodara and all the consequential proceedings pursuant thereto, if any, is hereby quashed. Rule is made absolute. Direct service is permitted.
9. The Trial Court is directed to hand over the passport to the applicant at the earliest.
(A.J.DESAI, J.) *Kazi...
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