MARCEL RODRICK Vs. STATE

JUDGEMENT

(1.) THE petitioner who has been convicted under Section 14 of the Foreigners Act. 1946, for infringement of paragraph 7 of the Foreigners Order, 1948, by the Presidency Magistrate, Seventh Court, Calcutta, and whose application for revision under Section 439 of the Code of Criminal Procedure has been summarily dismissed by a Division Bench of this Court asks for a certificate under Article 134(l)(c7 of the Constitution for a further appeal to the Supreme Court.

(2.) THE facts as found by the Trying Magistrate which are not in dispute are that the petitioner entered India on September 2, 1957, on a passport issued from Dacca on May 30, 1957, and 'C' category visa valid for a period of three months. On June 13, 1959, a complaint was lodged by the Special Branch of Police to the Officer in Charge of Taltola Police Station within the jurisdiction of which the petitioner was residing that the petitioner's stay in India was unauthorised and was in contravention of paragraph 7 of Foreigners Order, 1948. Upon that complaint the petitioner was placed on his trial, and he was convicted by the Trying Magistrate wider Section 14 of the Foreigners Act read with paragraph 7 of the Foreigners Order, 1948, and sentenced to rigorous imprisonment for four weeks and also to a fine of Rs. 50/ -, in default, to suffer rigorous imprisonment for six weeks,

(3.) THIS paragraph contemplates two distinct offences. The first offence is the omission to obtain from the Registration Officer a permit indicating the period during which he is authorised to remain in India, and the second offence is his failure to depart from India after the expiry of the period granted by the permit. In this case, upon the findings arrived at by the Trying Magistrate, the petitioner is clearly guilty of the first offence contemplated by paragraph 7 of the Foreigners Order, 1948, because it has been found by the Trying Magistrate, and that finding is not disputed before us, that after his entry into India, the petitioner has not taken out a permit indicating the period during which he is authorised to remain in India.