Suram Chand Vs. Union of India & Ors. [2008] Insc 251 (21 February 2008)

A.K.Mathur & Altamas Kabir

O R D E R

WRIT PETITION (CRL.) NO.129 OF 2005 WITH WRIT PETITION (CRL.) NO.133 OF 2005 SURAM CHAND Petitioner(s) Versus UNION OF INDIA & ORS. Respondent(s) WRIT PETITION (CRL) NO.129 OF 2005 AND WRIT PETITION (CRL) NO.133 OF 2005 We have heard learned counsels for the parties.

Delay condoned.

As per directions given by this Court on 13th February, 2008, learned counsel appearing on behalf of the Union of India and Jammu & Kashmir submits that so far as Zamir Ahmed Khan and Zafar Ali are concerned, they have already been deported on 16th January, 2008.

...2/- -2- So far as Nasrullah Mansoor @ Nasul Mansoor is concerned, he was facing trial in four cases, out of which three cases have been disposed of. In two cases, he has been convicted and in one, he has been acquitted. Fourth case is still pending under the Foreigners' Act as well as the Passport Act in which arguments have already been heard on 20th February, 2008. This incumbent is behind the bars since 1993, almost from the last 15 years. As soon as the decision is delivered in the fourth case, necessary steps be taken forthwith for his deportation in accordance with law.

So far as Abdul Qadeer is concerned, we have been informed that a reminder has been sent to the Tajikistan Embassy and a copy of the same has already been given to Mr. Bheem Singh, learned counsel appearing on behalf of the petitioner.

He submits that he has already spoken to the First Secretary of the Tajikistan Embassy and they say that they have received the communication and they are taking necessary steps for deportation of Abdul Qadeer.

Therefore, nothing more remains for the State or for the Union of India to take any steps in these petitions.

...3/- -3- In this view of the matter, Writ Petition (Crl.) No.129 of 2005 and Writ Petition No. 133 of 2005 are disposed of.

 

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