NILIMARANI GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A case under Section 14 of the Foreigners Act was started against the petitioners on the allegations that they being Bangladeshi National entered into the territory of this country without valid documents and also charge sheeted for the self same offences.

(2.) THE learned counsel for the petitioners vehemently contended that the petitioners who are Bangladeshi National entered into the territory of our country with valid visa but due to the reason they remained in this country beyond the period of visa without extension, the impugned prosecution has been lodged but now the period of visa has been extended and same is still valid. He further submitted that now petitioners may be permitted to leave India and therefore no useful purpose will be served by keeping the impugned proceedings survived and the same be quashed.

(3.) PURSUANT to an order earlier passed by this court, the learned Junior Government Advocate submitted a status report and it appears that visa has already been extended and same was to remain valid till November 14, 2014 and petitioners have been permitted to leave India.