SABNAM SULEMAN ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Upadhyay, learned Advocate for Applicant and Mr. Pethe, learned APP for State.

(2.) Applicant - accused has filed the present Application for regular bail in connection with Crime No.75 of 2025 registered with APMC Police Station for the offence under Ss. 14(a) of the Foreigners Act, 1946 and Ss. 3(a) and 6(a) of the Passport (Entry into India) Act, 1950.

(3.) Applicant in the present case is a woman who has been arrested by the prosecution on the basis of intelligence input received by the officer of the prosecution team through a secret informant in January, 2025. Information was to the effect that Applicant is a foreign national namely citizen of Bangladesh residing unauthorizedly in India. In that view of the matter case of the prosecution as emanating from the charge-sheet and Affidavit-in-Reply filed by the prosecution is that while on patrolling duty on the identification by the secret informant Applicant was apprehended, questioned and arrested. At that time Applicant was having her 1 and 1/2 year old son alongwith her. They both were indicted and arrested on 20/1/2025 pursuant to which they have been lodged in prison.