RANINGLIU RIAMEI Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner, by the present petition, seeks a direction to respondent No.2, i.e. Foreigner Regional Registration Officer (FRRO) to release the husband of the petitioner, namely, Okwuada Mark Lucky, a Nigerian National, presently lodged in the Deportation Camp.

(2.) It is contended that petitioner is an Indian National and her marriage was solemnized with Okwuada Mark Lucky, a Nigerian National, on 08.10.2014.

(3.) It is contended that Okwuada Mark Lucky, the husband of the petitioner is a frequent visitor to India and even prior to the marriage with the petitioner, he had come to India on several occasions after obtaining a valid visa.