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The foreigner had been arrested in 2020 and convicted in 2021 for entering into India without any valid travel document. However, despite completing his sentence his detention continued.
The Court and noted that the FIR is brief and that there is not a single mention of actions of the accused which would satisfy the ingredients of offences registered against him.
Gujarat National Law University’s SRDC ADR Magazine is a triannual student-run publication that invites submissions from experts, working professionals, academics, and students engaged in the field of Alternate Dispute Resolution.
