HAMED AKBARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Nafisuzzoha, learned counsel for the petitioner, Dr. Krishna Nandan Singh, learned Additional Solicitor General of India being assisted by Mr. Manoj Kumar Singh, learned counsel for the Union of India and Mr. Prabhu Narayan Sharma, learned counsel for the State.

(2.) The prayers made on behalf of the petitioner in paragraph-1 of the present application are as follows:-

(3.) Learned counsel for the petitioner submitted that the petitioner is a citizen of Islamic Republic of Iran, who resided in India under valid refugee certificate issued by the United Nations High Commissioner for Refugees, New Delhi (for short ..UNHCR..). He was arrested by the Immigration Office, Raxaul on the basis of a written information given by one Ajay Kumar Pankaj, AFRRO, ICP, Raxaul to the SHO, Raxaul Police Station, East Champaran stating therein that on 28/12/2019 at about 10:00 PM, he was going to Nepal via Raxaul. In the written information, it was further alleged that the petitioner was living in India illegally and he came to Raxaul via Bodh Gaya by Indo-Nepal Bus Service.