TOICHUBEK UULU BAKYTBEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above petition is filed under Sections 14(a) , 14(b) and 14(c) of Foreigners Act, 1946 ('FA' for short) r/w Section 439(1)(b) of Code of Criminal Procedure, 1973 (' Cr.P.C .' for short) for setting aside/modification of the Condition No.6 imposed by the Prl. Civil Judge & JMFC-II, Bidar ('Trial Court' for short) while granting bail in Crime No.58/2020 of Gandhi Gunj Police Station now culminated into C.C.No.708/2020.

(2.) The facts of the prosecution case in nutshell : The petitioner is a foreign national and is the citizen of Kyrgyzstan, had come to Bidar District (Karnataka State) on a Tourist Visa and stayed in Bilal Masjid at Bidar. It is alleged against the petitioner that he had come to India on Tourist Visa but had violated the conditions of Visa and thus, committed the offence of violation of provisions of the FA Act. Therefore, with this accusation the petitioner had violated the provisions of the FA Act by violating the regulations of granting passport and visa, which led in registration of a case against the petitioner in Crime No.58/2020 for the offences punishable under Sections 14(a), 14(b) & 14(c) of FA Act, 1946 and the petitioner was arrested and produced before the Trial Court and he was remanded to custody.

(3.) Being aggrieved by the said rejection order passed by the learned Sessions Judge, the petitioner knocked the doors of this court seeking modification/ relaxation of Condition No.6 stated supra.