NILIMA BOSE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Pooja Agarwal, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam.

(2.) This Criminal Petition No.237/2022 has been filed by invoking Sec. 482 read with Sec. 401 of the Code of Criminal Procedure in challenging the order dtd. 21/1/2016 passed by the Court of Judicial Magistrate, First Class(II), Karimganj in G.R. Case No. 39/2016 convicting the son of the petitioner under Sec. 14 of the Foreigners Act, 1946.

(3.) Before we refer to the background facts of the case, we are reproducing the impugned order as, in our opinion, it will put the matter in better perspective. The order of conviction dtd. 21/1/2016 passed by the Judicial Magistrate First Class(II), Karimganj reads as follows: