SANJAY MONDAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pertaining to C.C.No.288 of 2021 on the file of the learned Judicial Magistrate No.I, Alandur and quash the same.

(2.) The case of the prosecution is that during the scrutiny of the passport at an Immigration Counter, it was found that the petitioner is a Bangladesh National and he obtained Indian Passport fraudulently; during the year 2007, he had entered into India through Hilli Border of Balurghat Border (North Dinajpur) and lived with his paternal uncle namely Laxman Chandra Mondol Goalpara, Raiganj in West Bengal; he arranged fake birth certificate, Pan Card, Voter Card and Ration Card for getting an Indian Passport with the help of his uncle; he obtained the Indian Passport bearing No.K1502392 issued by the Regional Passport Officer, Kolkata on 5/5/2022.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence; the respondent police failed to note that the petitioner belongs to the Hindu community migrated from Bangladesh and got settled down in India in the year 2007 at the age of 16 years. He further submitted that the petitioner acquired permanent residential identity and had also obtained Aadhar Card, Pan Card, Voter Card, Ration Card and valid Indian Passport.