RAHMAT ULLAH Vs. STATE

JUDGEMENT

(1.) THIS application arises out of a case against the applicant under Section 14 of the Foreigners Act (XXXI of 1946 ).

(2.) THE prosecution allegation was that the applicant is a Pakistani national and came to India on the basis of a Pakistani passport dated 15th March, 1955, and Indian Visa dated 22nd March, 1965, and stayed on in India beyond the period fixed under the visa.

(3.) THE applicant's contention was that he is an Indian and not a Pakistani citizen. He alleged that he was in India on 26th January, 1950, and that he had gone to Pakistan for a temporary visit, though he admits that he came to India after having obtained a Pakistani passport and an Indian visa.