WAHALA THANTHREEGE DIPIKA PERERA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the sole accused in Crime No.75/2023 of Devikulam Police Station. The offence alleged is punishable under Sec. 14(a) (b) of the Foreigners Act, 1946.

(3.) The applicant is a Srilankan citizen. The prosecution case, in short, is that the applicant came to India on 19/1/2022 and stayed here even after the expiry of her visa period and thereby committed the above said offence.