KULSUM BIBI @ KULSON BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. BP Borah, learned counsel for the petitioner and Mr. SP Choudhury, learned Government Advocate, Assam.

(2.) A short point arises for consideration in this proceeding. By order dated 07.04.2016, passed by the Foreigners Tribunal (9th), Nagaon in FT Case No.218/2015 (State Vs. Musstt. Kulson Bibi), petitioner was declared to be a foreigner who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) This Court by order dated 04.10.2016 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), Nagaon and furnishing of adequate surety.