NOA HAVIV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner is German by descent and a naturalised Israeli citizen. She holds two passports issued by Germany and Israel.

(2.) THE petitioner travelled to India on a three week vacation. She arrived in India on 21st September, 2006. Her baggage showed ammunition being 16 bullets and a magazine. She was arrested and kept in custody for 4 days. She has since been released on bail. Her passport s have been impounded. She has travelled to North and West India. She holds a valid Indian visa. She now desires to return to Israel. She has therefore, applied for release of her passports.

(3.) THE charge sheet is not yet filed. The learned A. P. P. States that the investigation is in progress and within a week the charge sheet is likely to be filed.