FADI FADEL Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) This Criminal Writ Petition has been filed by Fadi Fadel a Lebanese citizen for issuance of writ of certiorari to quash Sitamarhi P.S. Case No. 432 0f 2016 instituted for the offence punishable under Sections 467, 468, 471, 120-B and Section 13/14 B of Foreigners Act and all other consequential benefits arising therefrom. The petitioner further prays to deport him back to his country or to hand him over to his embassy for deporting him back in terms of provisions of the Foreigners Act, 1946.

(2.) The petitioner is a citizen of Lebanon and is accused in Sitamarhi P.S. Case No. 432 of 2016.

(3.) The petitioner started asking for help, due to language problem it became very difficult to communicate and one person advice him to go to immigration office and when the petitioner asked him where is it then he was told that it was in Delhi and thereafter petitioner asked persons how to go Delhi and one person introduce to him as a I.B person and started interrogating him. Meanwhile some one informed local police station that one foreigner is roaming on motorcycle at Mohanpur Chowk.