AMIR KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. L. R. Mazumder, learned counsel appearing for the petitioner. Also heard Mr. R.J. Baruah, learned Addl. P.P., Assam, appearing for the State/respondents.

(2.) By filing this petition under Sec. 482 of the CrPC, the petitioner has sought for quashing of the order dtd. 10/7/2019, passed by the learned CJM, Cachar at Silchar, passed in PRC Case No.913/2019 (arising out in connection with the Silchar P.S. Case No.485/2019, under Sec. 14(A)/14(C) of the Foreigners Act.

(3.) By the said order dtd. 10/7/2019, after framing of charge by the learned trial Court, under Sec. 14-A of the Foreigners' Act, against the present accused/petitioner along with three others, the pleaded guilty for the offence alleged and accordingly, each of them were convicted to undergo simple imprisonment for two years and fine of Rs.10,000.00, in default further imprisonment for two months.