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CASE NO.: Writ Petition (crl.)  129 of 2005

PETITIONER: SURAM CHAND

RESPONDENT: UNION OF INDIA & ORS.

DATE OF JUDGMENT: 21/02/2008

BENCH: A.K.MATHUR & ALTAMAS KABIR

JUDGMENT: JUDGMENT

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-

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