Tripura High Court
Unknown vs For The on 19 December, 2017
Author: T. Vaiphei
Bench: T. Vaiphei
B.A. NO.58/2017
BEFORE
HON'BLE THE CHIEF JUSTICE MR. T. VAIPHEI
Present:
For the petitioner : Mr. P.K. Biswas, Sr. Advocate,
Mr. P.K. Pal, Advocate,
Mr. P. Majumder, Advocate.
For the respondent : Mr. R.C. Debnath, Addl. P.P.
19.12.2017.
Heard Mr. P.K. Biswas, the learned Sr. Counsel assisted by Mr. P.K. Pal, the learned counsel for the petitioner. Also heard Mr. R.C. Debnath, the learned Addl. Public Prosecutor appearing for the State.
Before considering the bail application, I will first consider as to whether there is evidence, at least prima facie evidence, that the accused persons are foreigners or not.
The learned Addl. Public Prosecutor drawing my attention to the letter dated 02.11.2017 of the Superintendent of Police, Sipahijala District to the Assistant Director General, UIDAI Headquarters, New Delhi, submits that the report of the UIDAI to provide information as to the genuineness of the Aadhaar Cards produced by the petitioners, is awaited.
The Superintendent of Police, Sipahijala District is directed to remind the UIDAI Headquarters to submit the report within the next three weeks.
The bail application will be considered after receipt of the report.
List the bail application again on 08.01.2018. A copy of this order be supplied to learned Addl. Public Prosecutor for necessary action.
CHIEF JUSTICE Pulak B.A. NO.58/2017 Page 1 of 1