Gauhati High Court
Tulsi Mandal @ Tulshi Mandal @ Tulasi ... vs The Union Of India And 6 Ors on 23 March, 2022
Bench: N. Kotiswar Singh, Nani Tagia
Page No.# 1/3
GAHC010036922022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1708/2022
TULSI MANDAL @ TULSHI MANDAL @ TULASI MANDAL
D/O- LATE LAKHI KANTA MANDAL @LAKHI MANDAL, W/O- MEGHU
MANDAL, R/O- VILLAGE ROHINIBIL, P.S- THELAMARA, DIST- SONITPUR,
ASSAM, 784149
VERSUS
THE UNION OF INDIA AND 6 ORS
REP. BY THE SECRETARY TO THE MINISTRY OF HOME AFFAIRS, GOVT. OF
INDIA, SASTRI BHAWAN, NEW DELHI- 110001.
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HOME DEPARTMENT
DISPUR
GUWAHATI-6.
3:THE ELECTION COMMISSION OF INDIA
NEW DELHI-110001
4:THE SPECIAL COUNSEL
FOR NRC
GOVT. OF ASSAM
GUWAHATI-01
5:THE SPECIAL COUNSEL
OF FOREIGNERS TRIBUNAL
GOVT. OF ASSAM
GUWAHATI-01
6:THE SUPERINTENDENT OF POLICE (B)
SONITPUR
Page No.# 2/3
ASSAM
PIN-784001
7:THE DEPUTY COMMISSIONER
DIST- SONITPUR
ASSAM
PIN-78400
Advocate for the Petitioner : MR S C DAS
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE NANI TAGIA order 23-03-2022 [N. Kotiswar Singh, J] Heard Mr. S. C. Das, learned counsel for the petitioner. Issue notice, returnable within 4 (four) weeks.
Mr. H. Gupta, learned CGC accepts notice on behalf of respondent no.1; Mr. J. Payeng, learned Special Standing Counsel, F.T., accepts notice on behalf of respondent nos.5 & 6, Mr. A. Bhuyan, learned Standing Counsel, ECI, accepts notice on behalf of respondent no.3; Ms. L. Devi, learned Standing Counsel, NRC, accepts notice on behalf of respondent no.4 and Ms. U. Das, learned Additional Senior Government Advocate, Assam, accepts notice on behalf of respondent nos.2 & 7.
No formal steps are called for in respect of the respondents, as they are duly represented. However, extra copies be furnished to learned counsel appearing for the respondents.
Page No.# 3/3 Registry will call for the records in respect of F.T. (8) Case no.1524/2017 [Ref. TZP(B) F.T. Case no.425/07] from the Foreigners Tribunal No.8 th, Tezpur, Assam.
Learned counsel for the petitioner submits that the petitioner has not yet been detained on the strength of the impugned order dated 11.07.2019 passed in F.T. (8) Case no.1524/2017 [Ref. TZP(B) F.T. Case no.425/07] from the Foreigners Tribunal No.8 th, Tezpur, Assam.
In that view of the matter, in the meantime, the petitioner, if not already arrested, may not be arrested. However, the petitioner shall appear before the Superintendent of Police (Border), Sonitpur within 15(fifteen) days from today, who may obtain necessary information and documentation as required under the rules from the petitioner for securing her presence. On such appearance, the petitioner shall furnish a bail bond of Rs. 5,000/- (Rupees five thousand) with one local surety of the like amount to the satisfaction of the said authority, whereafter, the petitioner shall be allowed to remain on bail. The concerned Superintendent of Police (Border) shall also take steps for capturing the fingerprints of both hands and biometrics of the iris of the petitioner. The petitioner also shall not leave the jurisdiction of Sonitpur district without furnishing the details of the place of destination and necessary information including contact number to the Superintendent of Police (Border), Sonitpur.
List the matter for admission hearing immediately after receipt of records.
JUDGE JUDGE Comparing Assistant