Calcutta High Court (Appellete Side)
Bijan Basu vs Unknown on 21 January, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
CRM 1045 of 2014 21.01.2014
Court No.21 In re: An application for bail filed under Section 439 of the Code of Item No. 57 Criminal Procedure on 17.01.2014 in connection with Gaighata P.S. (report called for) Case No. 829 of 2013 dated 08.11.2013 (G.R. Case No. 2538 of 2013) for commission of offence punishable under Section 13/14 of the Foreigners Act.
And In the matter of: Bijan Basu .....Petitioner Mr. Mrinal Kanti Mukherjee, Advocate .... For the Petitioner Mr. Anjan Dutta, Advocate .... For the State This is a case where the present petitioner has been charged for commission of offence punishable under Section 13/14 of the Foreigners Act.
Having heard the learned lawyers of both sides over the prayer for bail, I direct the Investigating Officer of this case to submit a report regarding the genuineness of the documents relied on by the present petitioner in respect of his claim to be an Indian citizen.
The petitioner is advised to supply copy of such documents relied upon by him, to the Investigation Officer for the purpose of enquiry.
Matter to appear in the list on 27.01.2014.
Let a Xerox Plain Copy of this order, duly countersigned by the Assistant Registrar (Court), be given to the learned lawyer of the State in order to enable him/her to carry out Court's order, upon compliance of necessary formalities.
(Toufique Uddin, J) sn