RITA CHRISTOPHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners/accused Nos.2 to 5 under Section 439 of Cr.P.C to release them on bail in Crime No.83/2020 of Bagalur Police Station, Bengaluru (pending on the file of the Civil Judge and JMFC, Devanahalli), for the offences punishable under Section 14 of Foreigners Act and Section 12 of Passport Act.

(2.) I have heard the learned counsel Sri.K.S.Vishwanatha for the petitioners/accused Nos.2 to 5 and learned HCGP Sri.Mahesh Shetty for the respondent- State.

(3.) The case of the prosecution in short is that on 4.8.2020 at about 6 a.m, a credible information has been received by the CCB police, Bangalore that some foreign nationals without any passport and visa are overstaying. Immediately at about 7.30 a.m, they went to the place and they saw 5 to 6 foreign nationals standing on the road and when they made an enquiry, they revealed their names and addresses but were not having any passport or visa and their stay has already been expired and they were overstaying at Bengaluru and Hyderabad. On the basis of the report, a case has been registered.