Gauhati High Court
Shukurjan Nessa @ Sukurjan vs The Union Of India And 5 Ors on 26 April, 2021
Bench: N. Kotiswar Singh, Soumitra Saikia
Page No.# 1/3
GAHC010003622019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/245/2019
SHUKURJAN NESSA @ SUKURJAN
D/O. KASHEM ALI, W/O. MANUR UDDIN, VILL. SHOWPUR, P.O. SHOWPUR,
P.S. KALGACHIA, DIST. BARPETA, ASSAM-781319.
VERSUS
THE UNION OF INDIA AND 5 ORS.
REP. BY THE MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA, NEW DELHI-
110001.
2:THE ELECTION COMMISSIONER OF INDIA
GOVT. OF INDIA
NEW DELHI-110001.
3:THE STATE OF ASSAM
REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-781006.
4:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZENS (NRC)
BHANGAGARH
GUWAHATI-05.
5:THE DY. COMMISSIONER
BARPETA
DIST. BARPETA
Page No.# 2/3
ASSAM-781301.
6:THE SUPDT. OF POLICE (B)
BARPETA
DIST. BARPETA
ASSAM-781301
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HON'BLE MR. JUSTICE N. KOTISWAR SINGH
HON'BLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
26.04.2021 [N. Kotiswar Singh, J.] Records have been received.
List the matter for admission hearing on 15.06.2021.
Learned counsel for the petitioner submits that the petitioner has not yet been detained on the strength of the order dated 06.10.2018 passed in Case No.FT(5 th) 586/2016 by the learned Member, Foreigners' Tribunal-5th, Barpeta, Assam.
If that is so, the petitioner may be allowed to remain on bail in the event of arrest. However, the petitioner shall appear before the Superintendent of Police (Border), Barpeta 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 ` 5,000/- (Rupees five thousand) with one local surety of the like amount to the satisfaction of the said authority, whereafter, the Page No.# 3/3 petitioner shall be allowed to remain on bail. The concerned Superintendent of Police (Border) shall also take steps for capturing the fingerprints and biometrics of the iris of the petitioner, if so advised. The petitioner also shall not leave the jurisdiction of the Barpeta district without furnishing the details of the place of destination and necessary information including contact number to the Superintendent of Police (Border), Barpeta.
Sd/- Soumitra Saikia Sd/- N. Kotiswar Singh
JUDGE JUDGE
Comparing Assistant