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Judgment
Heard Mr. H.A. Ahmed, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K. Dev
Choudhury, learned ASGI for respondent No.1; Ms. A. Verma, learned Special Counsel, F.T. appearing for respondent Nos.2, 5 & 6; Mr. A. Bhuyan,
learned Standing Counsel, ECI, appearing for respondent No.3 and Ms. L. Devi, learned Standing Counsel, NRC appearing for respondent No.4.
Issue notice, returnable within 4(four) weeks.
No formal steps are called for in respect of the respondents, as they are duly represented. However, extra copies be furnished to learned counsel
appearing for the respondents.
Registry will call for the records in respect of both F.T. Case No.4447/2020 [Ref. IM(D)T Case No.5279/1998] and F.T. Case No.876/2015
[Ref.IM(D)T Case No.5283/98] from the office of the same Foreigners Tribunal i.e. the Foreigners Tribunal No.1, Barpeta, Assam Learned counsel
for the petitioner submits that the petitioner has not yet been detained on the strength of the impugned order dated 19.03.2021 passed in F.T. Case
No.4447/2020 [Ref. IM(D)T Case No.5279/1998] from the Foreigners Tribunal No.1 Barpeta, Assam.
In that view of the matter, in the meantime, the petitioner, if not already arrested, may not be arrested. However, the petitioner shall appear before the
Superintendent of Police (Border), Barpeta within 15(fifteen) days from today, who may obtain necessary information and documentation as required
under the rules from the petitioner for securing her presence. On such appearance, the petitioner shall furnish a bail bond of Rs. 5,000/- (Rupees five
thousand) with one local surety of the like amount to the satisfaction of the said authority, whereafter, the petitioner shall be allowed to remain on bail.
The concerned Superintendent of Police (Border), Barpeta shall also take steps for capturing the fingerprints of both hands and biometrics of the iris
of the petitioner. The petitioner also shall not leave the jurisdiction of Barpeta district without furnishing the details of the place of destination and
necessary information including contact number to the Superintendent of Police (Border), Barpeta.
List the matter after receipt of both the records.