REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

WRIT PETITION(CRL.) NO. 109 OF 2010

Mahamudul Hassan ..Petitioner

versus

Union of India & Others ..Respondents

O R D E R

Heard learned counsel for the petitioner.

This is a petition under Article 32 of the Constitution  

making various prayers.

Petitioner,  who  is  a  Bangladesh  national,  has  been  

convicted by the Additional Sessions Judge, Dakshin Dinajpur  

at  Balurghat,  West  Bengal  under  the  Foreigners  Act  for  

illegally entering India and sentenced to undergo two years  

rigorous  imprisonment  and  to  pay  a  fine  of  Rupees  ten  

thousand.   

In  our  opinion,  if  the  petitioner  has  a  grievance  

against that judgment, he has a right of appeal to the High  

Court  on  the  judicial  side.   He  can  also  approach  the  

concerned executive authority under Section 432 Cr.P.C. or to  

the Governor under Article 161 of the Constitution of India.  

This is a judicial Court and hence this Court has no power

which the executive has under Section 432 Cr.P.C or which the  

WRIT PETITION(CRL.) NO. 109 OF 2010

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Governor has under Article 161 of the Constitution.

With  these  observations,  the  Writ  Petition  is  

dismissed.  

..........................J. [MARKANDEY KATJU]

NEW DELHI; ..........................J. OCTOBER 08, 2010 [T.S. THAKUR]