CHALINI NADESWARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos. 1 and 2 in Crime no. 223 of 2009 of Guruvayoor Police Station, alleging that they remained in India exceeding the period for which the Visa was issued to them and thereby committed the offence punishable under Section 14 (a) of the Foreigners Act, 1946.

(2.) ADMITTEDLY, the petitioners are citizens of srilanka. According to them, they were admitted in the srilanka refugees camp at Kottappattu in Trichy in the State of tamil Nadu. They were arrested 28. 3. 2009 and since then they have been under judicial custody. Their application for regular bail was dismissed by the Judicial First Class Magistrate Court, chavakkad on 18. 4. 2009.

(3.) WHEN the matter is taken up for consideration, the learned Public Prosecutor submitted that the final report has already been laid before that court as early as on 8. 5. 2009. If that be so, the petitioners can very well approach the Judicial first Class Magistrate Court, Chavakkad and more over regular bail. Without prejudice to that right this application is dismissed.