ZEENATHUL MUNAWWARA Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the accused in Crime No.243 of 2017 of Aloor Police Station registered alleging offence punishable under Section 3 r/w. 14(A) of the Foreigners Act, 1946

(3.) In its bare essence, the prosecution allegation is that the petitioner, a Srilankan National, overstayed in India without any valid documents from 14.4.2010 violating the provisions of the Foreigners Act, 1946.