JAMIRAN BIBI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned Sr. Counsel assisted by Mr. A. T. Sarkar, learned counsel for the petitioner and Mr. A. Kalita, learned Special Counsel, Foreigners Tribunal (FT).

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 08.08.2016 passed by the Foreigners Tribunal (8th), Dhubri in FT Case No. 8/130/GKJ/2015 (State v. Jamiran Bibi) declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) This Court by order dated 05.10.2016 had issued notice while requisitioning the case record and passed an interim order to the effect that petitioner should be allowed to remain on bail subject to her appearance before the Superintendent of Police (Border), Dhubri and furnishing of adequate surety.