MOHAMMED OMER ALTAYB HAJAHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. The respondent-police have registered the case against the petitioner in Cr.No.220/2019 in relation to offence punishable under Section 14 of the Foreigner's Act and Section 7(2) of Foreigner's Order.

(2.) Heard the petitioner's counsel and the High Court Government Pleader.

(3.) In the petition it is stated that the petitioner is a citizen of Republic of Sudan and he came to India on 12.08.2014 on a single entry student visa which was valid up to 14.07.2016. Even the validity period of his passport 3 expired on 7.3.2019. Since he overstayed in India, he was arrested.