MOHAMMAD ANWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has been convicted by the Judicial Magistrate, Ist Class, Muzaffarpur, in G.R. Case No. 2484/75 u/S. 14 of the Foreigners Act, 1946 and sentenced to rigorous imprisonment for one year and further convicted u/ S. 3 of the Passport (Entry into India) Act, 1920 read with Rule 6 of the Passport (Entry into India) Rules, 1950 and sentenced to undergo rigorous imprisonment for three months and sentences have been ordered to run concurrently and his appeal against the same has been dismissed and the conviction and sentences have been confirmed by the Ist Additional Sessions Judge, Muzaffarpur, in Cr. Appeal 97/86. The prayer in this application is to set aside the conviction and the sentences passed against him.

(2.) Briefly stated the facts are as follows; On the basis of confidential information, the A.S.I. of Kazi Mohammadpur Police Station (Muzaffarpur), Ram Sewak Singh along with some constables visited the shoe shop of Abdul Rahim in Muzaffarpur Town at about 5 p.m. on 27-12-1975 and there found the accused (petitioner) sitting in the shop and on questioning he gave out, his name as Mohammad Anwar son of Khudabaksh of village Pandi Bhatiya, Tahsil Hafizabad, Quzrawala, Pakistan. Finding that the petitioner was a foreigner and he had no passport or other valid documents for his entering into and staying in India, the A.S.I. took him into custody and submitted a written report (Ext. 2) at the Kazi Mohammadpur Police Station on the same day which was forwarded to Muzaffarpur Town Police Station where Town Police Station Case. No. 87 dt. 28-12-1975 was instituted giving rise to G.R. Case No. 2484/ 75. It is stated in the written report that the accused (petitioner) on questioning by the A.S.I. disclosed that he had come without any passport from his home in Gujarawal (Pakistan) via Dhaka to Calcutta in the rainy season of 1969 to meet his wife Rajia Begam and his three sons and daughters who were residing in the house of his father-in-law, Abdul Majid at Balaidutt Street, Calcutta, and there with the help of his father-in-law he got employment in the shoe shop of his relation Ellahi Baksh and after having worked there for sometime he came to Muzaffarpur in February, 1973 with a view to opening a shoe shop independently and remained there in the hope that his real identity will not be disclosed and he will be able to stay incognito. The accused (Petitioner) is further said to have disclosed that at Muzaffarpur he first opened a shoe shop in Mohallah Islampur in the name of Aurangzeb Illahi but thereafter he engaged himself in bringing shoes, chappels etc. from Calcutta and supplying them to different shoe shop-keepers at Muzaffarpur including Abdul Rahim in whose shop he was arrested on the date of occurrence. In course of investigation, the petitioner's statement u / S. 164, Cr. P.C. was recorded. After the investigation was completed, the petitioner was chargesheeted and put on trial resulting in his conviction and sentence as mentioned above.

(3.) The petitioner denied the charges levelled against him and took the plea that he was an Indian national and had only temporarily gone to Pakistan and had thereafter come back to live in India with his family members.