Gauhati High Court
Amita Bala Sarkar vs The Union Of India And 5 Ors on 16 June, 2020
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Parthivjyoti Saikia
Page No.# 1/2
GAHC010080092020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2379/2020
1:AMITA BALA SARKAR
W/O- LT. PATIT PAWAN SARKAR, D/O- LT. DASARATH SARKAR, R/O- VILL-
BARIPUKHURI PART-I, P.S. ABHAYAPURI, DIST.- BONGAIGAON, ASSAM
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY THE SECY., MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA, NEW
DELHI-01
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR- 781006
3:THE DY. COMMISSIONER
DIST.- BONGAIGAON
ASSAM
4:SUPERINTENDENT OF POLICE (B)
BONGAIGAON
ASSAM
5:THE NATIONAL REGISTER OF CITIZENS
REP. BY THE STATE CO-ORDINATOR ACHYUT BHAVAN
BHANGAGARH
GHY-05
ASSAM
6:THE ELECTION COMMISSION OF INDIA
NEW DELH
Advocate for the Petitioner : MR. M DASGUPTA
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Advocate for the Respondent : ASSTT.S.G.I.
:: BEFORE ::
HON'BLE MR. JUSTICE MANOJIT BHUYAN
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
16.06.2020 (Manojit Bhuyan, J) Heard Mr. M. Dasgupta, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent nos.1 and 5. Mr. A. Kalita, learned counsel appears for respondent nos.2, 3 and 4 whereas Ms. B. Das, learned counsel appears for respondent no.6.
List for Motion again on 27.07.2020, as we propose to examine the case records at the first instance.
Office to requisition the case records in respect of BNGN/FT-2/APR/Case No.258/2016 from the office of the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri.
A copy of this order requisitioning the case records and the Forwarding Letter by which the case records are sent to this Court be made part of the record file of the Tribunal.
This order be brought to the notice of the Registrar (Judicial). As an interim measure, the petitioner Smt. Amita Bala Sarkar shall not be taken into custody and deported from the territory of India, subject to the condition that she shall appear before the Superintendent of Police (Border), Bongaigaon, within 15 (fifteen) days from today and furnish a bail bond of Rs.5,000/- with one local surety of the like amount to the satisfaction of the said authority. A direction is also made to the Superintendent of Police (Border), Bongaigaon 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 she shall be allowed to remain on bail.
JUDGE JUDGE Comparing Assistant