Gauhati High Court
Santosh Das vs The Union Of India And 5 Ors on 21 October, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Ajit Borthakur
Page No.# 1/3
GAHC010177792019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 5427/2019
1:SANTOSH DAS
S/O- LT MOHIM DAS @ MAHIM CHANDRA DAS, R/O- VILL- KARATIGRAM,
RONGPUR PART-IV, P.O. RONGPUR, P.S. SILCHAR,DIST- CACHAR, ASSAM,
PIN- 788009
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY HOME SECY., MINISTRY OF HOME AFFAIRS, NORTH BLOCK,, NEW
DELHI- 110001
2:THE STATE OF ASSAM
REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME AND POLITICAL DEPTT.
CM BLOCK (THIRD FLOOR)
ASSAM SECRETARIAT
GHY
DIST- KAMRUP (M)
ASSAM
PIN- 781006
3:THE DY. COMMISSIONER
CACHAR
SILCHAR
DIST- CACHAR
ASSAM
PIN- 788001
4:THE SUPERINTENDENT OF POLICE (B)
CACHAR
SILCHAR
DIST- CACHAR
ASSAM
PIN- 788001
Page No.# 2/3
5:THE ELECTORAL REGISTRATION OFFICER
UDHARBOND CONSTITUENCY
P.O. UDHARBOND
DIST- CACHAR
ASSAM
PIN- 788030
6:THE STATE COORDINATOR OF NATIONAL REGISTRATION (NRC)
ASSAM
1ST FLOOR
ACHYUT PLAZA
G.S.ROAD
BHANGAGARH
GHY
ASSAM
PIN- 78100
Advocate for the Petitioner : MR. O LASKAR
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 21-10-2019 (Manojit Bhuyan, J) Heard Mr. O. Laskar, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1 whereas Mr. U.K. Nair, learned Senior counsel appears for respondent nos. 2 to 5. Ms. U. Das, learned counsel appears for the respondent No. 6.
List for Motion again on 09.12.2019, as we propose to examine the case records at the first instance.
Office to requisition the case records in respect of F.T. 2 nd Case No. 988/2017 from the office of the Foreigners' Tribunal, 2nd, Silchar, Cachar, Assam.
A copy of this order requisitioning the case records and the Forwarding Letter by which Page No.# 3/3 the case records are sent to this Court be made part of the record file of the Tribunal.
As an interim measure, the petitioner Santosh Das shall not be taken into custody and deported from India, subject to the condition that he shall appear before the Superintendent of Police (Border), Cachar 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), Cachar 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