FARJANA HASIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) "The time then has arrived, Glaucon, when, like huntsmen, we should surround the cover, and look sharp that justice does not slip away, and pass out of sight and get lost; "." "The Republic"

(2.) Md. Wajiul Haque, A.S.I. of police, on 7/2/2015 brought one girl of 20 years under arrest from Hili ICP area. Her name, according to A.S.I. Haque was Rohini Tabassum @ Sneha, a citizen of Bangladesh. Name of her father, as disclosed by the girl is Nur Mahammad of Kasipara, Agarpara, Shibgunj, District Nababgunj, Bangladesh. As the girl failed to produce any valid document to justify her presence in the Indian Territory, she was arrested and her belongings including a sum of Rs.2400.00 (INR) was seized. Such information of Md. Haque, the A.S.I of Police, gave birth to Hili P.S. Case No. 22 of 2015 under Sec. 14A of the Foreigners" Act.

(3.) After investigation, police submitted charge sheet and on 9/7/2015 learned Additional District Judge, Fast Track Court, Balurghat, framed charge under Sec. 14A(b) of the Foreigners Act. Accused person stood trial having claimed her innocence.