STATE OF ASSAM vs. JILKADAR ALI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: STATE OF ASSAM Vs. RESPONDENT: JILKADAR ALI DATE OF JUDGMENT18/07/1972 BENCH: SHELAT, J.M. BENCH: SHELAT, J.M. KHANNA, HANS RAJ CITATION: 1972 AIR 2166 1973 SCR (1) 685 1972 SCC (2) 320 ACT: Foreignerse Act 1946-Section 14 read with clause 7 of the Foreigners’ Order 1948-Whether a person who opted for service in Pakistan after partition and leaving India to settle in Pakistan permanently will be considered as a "foreigner", under the Foreigners’ Act 1946. HEADNOTE: Prior to 1947, the respondent was in the service of the Government of Assam as an unarmed Police constable and on partition, he opted for service Pakistan. The respondent went to the then East Pakistan and joined Pakistan Government service as a peon. He entered India in 1953 on the strength of a Pakistani passport but returned to Pakistan in 1954. Again in 1955, he obtained an Indian visa which was valid upto January 26, 1955. On the strength of that visa, he entered India but instead of returning to Pakistan, he over-stayed until he was detected and arrested. He was then prosecuted under s. 14 of the Foreigners’ Act 1946 read with Clause 7 of the Foreigners Order, 1948. The Additional District Magistrate Convicted and sentenced him and the Sessions Judge also upheld the said order of conviction and sentence. In a revision application, the High Court, relying on Fida Hussain v. U.P., [1962], 1 S.C.R. 776, reversed the said order of conviction and sentence and acquitted him on the ground that he was not a ’foreigner’ under s. 2(a) of the Foreigners’ Act, but was a citizen of India under Art. 5 of the Constitution; when he entered India in 1955 (before the said definition was amended in 1957. Allowing the appeal, Held :(1) The respondent was a foreigner when he entered India in 1955 as the definition of ’foreigner’ then stood and by overstaying beyond the period permissible under the visa, he clearly committed breach of Clause 7 of the Foreigners Order, 1948 and was liable to be convicted under S. 14 of the Foreigners Act, 1946. (690B-C] The crucial point in the present case, was whether the Respondent had migrated to Pakistan between 1947 and 1950. If he did, then notwithstanding his complying with the requirement of Art. 5, his case would fall under Art. 7 and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 he would be deemed not to be a citizen even, on the date of his entry in India in 1955. Considering the facts of the present case, viz., the option exercised by the respondent for Pakistan service, his having secured release from Indian service, as a constable, his going to Pakistan and obtaining service there as a peon, his staying there for a long period; his obtaining Pakistani passport and visas declaring therein that he had acquired Pakistani citizenship and domicile etc; there could be no doubt that he had gone to Pakistan permanently. His case thus fell within Art. 7 and therefore, at his entry in India in 1955 he was a person who was deemed not to be a citizen of India. [688C-G] H. P. v. Peer Mohammad, [1963] 1 S.C.R. 429, Kulathil Mammu v. Kerala, [1966] 3 S.C.R. 706, State v. Ibrahim Nabiji, A.I.R. 1959 Bom. 526 and State v. Akub, A.I.R. 1961 All. 428, referred to. 686 JUDGMENT: CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 176 of 1969. Appeal from the Judgment and order dated November 12, 1968 of the Assam and Nagaland High Court in Criminal Revission No. 73 of 1968. K. P. Gupta, for the appellant V. A. Setyid Mahmud and S. K. Nandy, for the respondent. The Judgment of the Court was delivered by Shelat, J. Prior to August 15, 1947, the respondent was in the service of the Government of Assam as, an unarmed Police Constable bearing No. 407, serial No. 29. On partition, he opted for service in Pakistan. Consequent on his exercising such option, the Assam Government passed an order No. 2155, dated December. 31, 1947, releasing him’ from service ’and directing him to report to the Inspector-General of Police, Dacca for service there. The respondent thereafter went to the then East Pakistan and joined Pakistan Government service as a peon in the sub-registrar’s office at Fenchugani, District Sylhet. He entered India on December 23, 1953-on the strength of a Pakistani passport, dated September 10, 1953 and an Indian visa dated November 11, 1953. He appears to have returned,to Pakistan on April 25, 1954., On January 27, 1955, he again applied for and obtained an Indian visa which was valid upto January 26, 1955. On the strength of that visa, he entered India on April 4, 1955. Instead of returning to Pakistan, he overstayed ’beyond January 26, 1955 until he was detected on October 9, 1964 in the village Niargram, Salchar Sub-Division in the house of one Tozamul Ali Majumdar. He had at that time no permit as required by cl. 7 of the Foreigners Order, 1948, as-amended in 1959. He was consequently arrested and prosecuted under sec. 14 of the Foreigners Act, 1946 read with cl. 7 of the Foreigners Order, 1948. The Additional District- Magistrate, Silchar convicted him under cl. 7 of the Foreigners Order read with s. 14 of the Foreigners Act, 1946 and sentenced him to rigorous imprisonment for a period of six months and directed that he should to deported from India after he had served out the sentence. On appeal by the respondent against the said order of conviction and sentence, the Sessions Judge, Silchar upheld the said order of conviction and sentence. In the revision application filed by him in the High Court of Assam and Nagaland, the High Court, relying pip Fidea http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 Hussain v. U.P.(1), reversed the said order of conviction and sentence and (1) [1962] 1 S.C.R. 776. 687 accepting the revision acquitted him. The reasoning adopted by the High Court was that as in the case of Fida Hussain(1) the respondent was a natural born British subject, that being so he was at ’the date of his entry in India in April 1955 a citizen of India under Art. 5 of the Constitution and that he was governed by the definition of a foreigner in the Foreigners Act before that Act was amended in 1957. Before the said amendment, a foreigner as defined by s. 2(a) meant a person who: (i) is not a natural born British subject as defined in sub-sections (1) and (2) of sec. I of the British Nationality and Status of Aliens Act, 1914, or (ii) has not been granted a certificate of naturalization as a British subject under any law for the time being in force in India, or (iii) is not a citizen of India. The High Court felt that the respondent fell under cl. (i) of the said definition and therefore was not a foreigner when he entered India in April 1955 (i.e., before the definition was amended in 1957) and was not, therefore’ required to obtain a permit under cl. 7 of the Foreigners Order, 1948. According to the High Court, if the amended definition applied to the respondent it would be the Central Government and not a court of law which could under the Citizenship Act, 1955 be the appropriate authority to deal with such questions. In our view the reasoning adopted by the High Court, of which the basis was the decision in Fida Hussain’s case(1) was not valid as the High Court omitted to take into account the fact of the respondent having left India for Pakistan in August 1947 after he has opted for service in Pakistan. The defence of-the respondent was that he was born in India, that he owned a house and lands in India and was therefore a citizen of India within the meaning of Art. 5 of the Constitution. There is, however, the fact established by the record in this case that in 1947 he opted for Pakistani service, and that he left India for Pakistan where he obtained service as a peon and that he lived there from 1947 to 1953 when he came to India on a short visit on the strength of a Pakistani passport and a visa and then returned to Pakistan. Under Art. 7, notwithstanding anything in Art. 5, a person, who has after the first day of March 1947, migrated from the territory of India to the territory included in Pakistan shall not be deemed to ’be a citizen of India. If Art. 7 applied to this case (1) [1962] 1 S.C.R. 776. 688 the respondent would not be deemed to be a citizen of India notwithstanding his complying with the conditions of Art. 5. It is quite clear from H.P. v. Pear Mohammad(1) that it would be Art. 7 and not the Citizenship Act, 1955 which would apply to a case where a person has migrated to Pakistan between March 1, 1947 and January 26, 1950 when the Constitution came into force. If Art. 7 were to apply it is clear that the court and not the Central Government or its delegate which would have jurisdiction to deal with the question whether the person concerned is a foreigner to be dealt with under the Foreigners Act. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 The crucial point in the case, therefore, was whether the respondent had migrated to Pakistan between March 1, 1947 and January 26, 1950. If he did, then notwithstanding his complying with the requirements of Art. 5, his case would fall under Art. 7 and he would be deemed not to be a citizen even on the date of his entry in India on April 4, 1955. What then is the connotation of the word ’migrated’ within the meaning of Art. 7 in Kulathil Mammu v. Kerala(1), this Court interpreted Art. 7 and held that the word ’migrated’ was capable of two meanings. In its narrower connotation it meant going from one place to another with the intention of residing permanently in the latter place; in its wider connotation it simply meant going from one place to another whether or not with the intention of permanent residence in the latter place. in Art. 7 the word was used in its wider sense though it did not take in movement which was in- voluntary or for a specific purpose and for a short and limited period. Considering the facts of the present case, viz., the option exercised by the respondent for Pakistan service, his having secured release from Indian service as a constable, his going to Pakistan and obtaining service there as a peon in the sub-registrar’s office, his staying there thereafter for a long period, his obtaining Pakistani passport and visas declaring therein that he had acquired Pakistani citizenship and domicile, there can be no doubt that he had gone to Pakistan permanently. His movement to Pakistan thus was neither involuntary nor for a short or limited period, but was clearly with the definite intention of having a permanent place of abode there. His case thus fell within Art. 7 and therefore on his entry in India on April 4, 1955 he was a person who wag deemed not to be a citizen of India. In Fida Hussain v. U.P. (3), the question of the applicability of Art. 7 did not arise and was not considered presumably because it was not contended that Fida Hussain had migrated to the territory which fell within Pakistan between March 1, 1947 and January 26, 1950. The Court, therefore, considered only cl. (1) of S. 2(1) of the Foreigners Act, 1945 and not its cl. (3) as it (1) [1963] Supp. 1 S.C.R. 429 (3) [1962] 1 S.C.R. 776. (2) [1966] 3 S.C.R. 706. 689 stood before its amendment in 1957. It appears that the only date available there was the date of his entry in 1953, when the unmended definition prevailed. It could not, therefore, be said there that he had migrated from India between March 1, 1947 and January 26, 1950, and that therefore, he would be deemed not to be a citizen of India under Art. 7. In our view, the High Court could not have relied on Fida Hussain’s case (supra) for its conclusion that the respondent was not a foreigner in April 1955, and that therefore, Cl. 7 of the Foreigners’ Order could not apply to him. Cl. 7 of the Foreigners’ Order 1948 by its sub-cl. (1) requires every foreigner who enters India on the authority of a visa to obtain a permit from the relevant authority indicating the period during which he is authorised ’to remain in India. The visa obtained by the respondent permitted him to stay in India till January 26, 1956. If he wanted to stay beyond that period, it was incumbent on him as provided by sub-cl. (3) of cl. 7 to obtain from the relevant authority thereunder an extension of the period mentioned in the visa. In the absence of such an extension he was bound to depart from India on January 26, 1956. Admittedly he did not, but on the contrary continued to http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 remain in India, until he was detected in 1964. Dr. Mahmood, however, relied on the Registration of Foreigners (Exemption) Order, 1957. But whether the respon- dent was exempted under that order or not is entirely irrelevant for the purposes of cl. 7 of the Foreigners Order, 1948, whose purpose clearly is to see that a foreigner entering India under a visa does not overstay ’beyond the period for which the visa permits him to stay in this country. By overstaying here without the required extension the respondent clearly violated the provisions of cl. 7(1) and (3) of the Foreigners’ Order, 1948 in view of our conclusion that he was a person who was deemed not to be a citizen of this country, and therefore, a foreigner even under the definition of a foreigner in sec. 2 of, the Foreigners Act before it was amended in 1957. The decision in State v. Ibrahim Nabiji(1) referred to by counsel also does not assist as it did not have to deal with the point arising in the present appeal, that is with regard to a person who, notwithstanding Art. 5, is to be deemed not to be a citizen under Art. 7, and therefore, a foreigner within the meaning of sec. 2(a) of the Foreigners Act as it stood in 1955. The State v. Akub (2 ) another decision relied on by Dr. Mahmood, merely laid down that persons who are sought to be brought within the scope and ambit of cl. 7 of the Foreigners’ Order, 1948 are (1) A.I.R. 1959. Bom. 526. (2) A.I.R. 1961 All. 428. 690 persons who are. not citizens of India, and that clause did not apply to those who were not foreigners at the date of their entry although they may become foreigners after, their entry by reason of the amendment of the definition in. 1957. This decision again cannot assist the respondent in, view of our concluSion with regard to Art. 7 by reason of which the respondent even at the date of his entry in 1955 was deemed not to be a citizen of India. In our view the respondent was a foreigner when he entered India in April 1955 as the definition of foreigner then stood, and by overstaying beyond the period permissible under the visa on the strength of which he had entered India he clearly committed breach of cl. 7 of the Foreigners’ Order, 1948 and was liable to be punished under s. 14 of the Foreigners Act, 1946. He was, therefore, rightly convicted and sentenced by the Trial Magistrate. The High Court, in our view, erred in setting aside that order of conviction and sentence. The appeal by the State is, therefore, allowed and the order of the Trial Court is restored. S.C. Appeal allowed. 691