OFORMATA CHUKWUDI Vs. STATE OF GOA

JUDGEMENT

(1.) Admit.

(2.) Shri. Amonkar, learned Additional Public Prosecutor waives notice for the respondents. Heard finally with the consent of the parties.

(3.) The petitioner who is a foreign national had come to India on a visa which was valid upto 07.07.2014. The petitioner was prosecuted before the learned Judicial Magistrate First Class, Pernem, Goa for the offence punishable under Section 14(a) of the Foreigners Act, 1946 on the allegation that the petitioner had overstayed after expiry of the visa, inasmuch as the petitioner was arrested on 08.08.2014.