Gauhati High Court
Abdul Rezzek Ali @ A. Rezzak vs The Union Of India And 6 Ors on 3 June, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Prasanta Kumar Deka
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GAHC010108472019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3263/2019
1:ABDUL REZZEK ALI @ A. REZZAK
S/O- LATE ABDUL SATTAR ALI, R/O- LACHANGA, P.S.- KALGACHIA, DIST-
BARPETA, ASSAM.
VERSUS
1:THE UNION OF INDIA AND 6 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA,
DEPARTMENT OF HOME AFFAIRS, NEW DELHI.
2:THE ELECTION COMMISSION OF INDIA
NIRVACHAN SADAN
ASHOKA ROAD
NEW DELHI- 110001.
3:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
DEPARTMENT OF HOME
DISPUR
GUWAHATI-06.
4:THE DEPUTY COMMISSIONER
KAMRUP(M)
GUWAHATI.
5:THE DEPUTY COMMISSIONER OF POLICE (DCP FOR SHORT)
KAMRUP(M)
GUWAHATI.
6:THE STATE COORDINATOR
NRC
G.S. ROAD
BHANGAGARH
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GUWAHATI-05.
7:THE OFFICER-IN-CHARGE
BORDER BRANCH
KALGACHIA POLICE STATION
DIST.- BARPETA
ASSAM
Advocate for the Petitioner : MD. S HUDA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
O R D E R
03.06.2019 (Manojit Bhuyan, J) Heard Mr. N. Hoque, learned counsel for the petitioner as well as Ms. B. Das, learned counsel representing respondent no.2. Mr. J. Payeng, learned counsel represents respondent nos.3, 4, 5 and 7 whereas Ms. U. Das, learned counsel appears for respondent no.6. None to represent respondent no.1.
List for Motion again on 19.07.2019, as we propose to examine the case records at the first instance.
Office to requisition the case records in respect of Case No.FT(K(M)-4) 1116/2017 from the office of the Foreigners' Tribunal 4th, Kamrup(M) Assam.
As an interim measure, the petitioner Md. Abdul Rezzek Ali @ A. Razzak shall not be taken into custody and deported from the territory of India, subject to the condition that he shall appear before the Commissioner of Police (Border), Guwahati, within 15 (fifteen) days from today and furnish a bail bond of Rs. 5,000/- with one Page No.# 3/3 local surety of the like amount to the satisfaction of the said authority. A direction is also made to the Commissioner of Police (Border), Guwahati that as and when the petitioner appears within the period indicated above, the biometrics of the iris of both eyes, the fingerprints of both hands and photograph of the petitioner shall be obtained, whereafter he shall be allowed to remain on bail.
This order be brought to the notice of the Registrar (Judicial).
JUDGE JUDGE Comparing Assistant