Calcutta High Court (Appellete Side)
Swapan Das vs Unknown on 21 January, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
CRM 326 of 2014 21.01.2014
Court No.21 In re: An application for bail filed under Section 439 of the Code of Item No. 41 Criminal Procedure on 08.01.2014 in connection with Gaighata P.S. (REJECTED) Case No. 559 of 2013 dated 17.08.2013 (G.R. Case No. 1626 of 2013) for commission of offence punishable under Section 14 of the Foreigners Act.
And In the matter of: Swapan Das .....Petitioners Mr. Arnab Chatterjee, Advocate Mr. Krishnendu Bhadra, Advocate .... For the Petitioners Ms. Faria Hossain, Advocate .... For the State This is a case where the present petitioner has been charged for commission of offence punishable under Section 14 of the Foreigners Act.
The learned lawyer of the petitioner wanted to bank upon the Ration Card and Residential Certificate issued by local Gram Panchayat.
The learned lawyer of the State resisted the prayer for bail.
The report submitted by the Investigating Officer states that the petitioner came from Bangladesh and has been living in the area since last three years and in the meantime he procured Ration Card and Residential Certificate.
This being the position and this being a case under Section 14 of the Foreigners Act, I reject the prayer for bail.
However, the learned Court below is directed to expedite the trial positively within one year.
(Toufique Uddin, J) sn