AIZAZ KILICHEVA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) While considering a bail petition filed by a foreign national, is it permissible for this court to also direct the State authorities to grant to such person a visa to enable the foreign national to continue to reside in the country and participate in pending criminal proceedings?

(2.) Though the present petition was filed only for grant of regular bail in case FIR No.148/2022 dtd. 22/7/2022 registered under Sec. 3/4/5 of the Immoral Traffic (Prevention) Act, 1956 ('ITP Act') at P.S.: Crime Branch, Delhi ('subject FIR'), the proceedings acquired added complexity as regards the jurisdiction of this court to direct the State authorities to also grant an appropriate visa to the petitioner.

(3.) Consequent upon completion of investigation in the case, offences under Sec. 366-B/370/419/420/465/466/467/468/471/474/109/ 120-B/34/174-A of the Indian Penal Code, 1860 ('IPC') and under Sec. 14 of the Foreigners Act, 1946 ('Foreigners Act') were also added by way of the charge-sheets and supplementary charge-sheets filed by the prosecution.