Gajendragadkar, C. J. - (1.) This is an appeal by Abdul Sattar Ibrahim Patel by which he challenges the correctness and validity of the order passed by the High Court of Gujarat, convicting him under S. 14 of the Foreigners Act (XXXI of 1946) and sentencing him to suffer rigorous imprisonment for one year and to pay a fine of rupees one thousand, in default rigorous imprisonment for one year. The appellant was charged before the Judicial Magistrate (Ist Class) at Godhra with having committed an offence under S. 14 of the Foreigners Act. The case against him was that he was a foreigner and a national of Pakistan, and as such had obtained Passport No. 351544 from the Government of Pakistan on August 11, 1955, and had secured a 'C' Visa No. 22144, on October 5, 1957. It was alleged that with the said passport and 'C' Visa the appellant entered India on October 13, 1957, and obtained residential permit No. 322/57 valid upto December 12, 1957. The said permit was extended from time to time until April 12, 1958. Since the appellant did not leave India even though the residential permit issued in his favour had expired, he was alleged to have contravened the provisions of cl. 7 of the Foreigners Order, 1948, and thereby rendered himself liable to be punished under S. 14 of the Fereigners Act, 1946.
(2.) In resisting the charge thus framed against him, the appellant urged that he had not gone to Pakistan at all till the month of August, 1954. He pleaded that his parents were born in Godhra and they and all his brothers were and are living in Godhra all the time. He claimed the status of an Indian citizen and denied the charge against him that he was a foreigner. According to him, his marriage had taken place in Godhra, and preceding his marriage he had also been educated in Godhra. In the month of March, 1948 his father-in-law, Yusuf Haji Ismail; went to Pakistan and along with him went his wife. In 1954 the appellant had to go to Pakistan to bring back his wife to India, and in order to travel to Pakistan he made an application for a passport and obtained an Indian Passport No. C. 041323 bearing the date April 8, 1954, Having travelled to Karachi with the Indian Passport, the appellant wanted to return with his wife to India, but his passport was deliberately taken away or destroyed by his father-in-law with a view to compel him to stay at Karachi, and that made it necessary for the appellant to obtain a Pakistani passport in order to come back to his country. He was advised that unless he obtained a Pakistani passport, he would not be able to return to India. That is how the main point raised by the appellant in defence against the charge framed by the learned Magistrate was whether he was and continued to be an Indian citizen at all material times.
(3.) The prosecution sought to prove its case mainly by relying on the passport obtained by the appellant, after making statements in his application for the said passport. The prosecution case was that the appellant had specifically admitted that he was a Pakistani citizen and had obtained a passport as such, and this, according to the prosecution, had happened long before 1954. The appellant led evidence to show that he was in India until 1954 and, as we have already indicated, he explained his conduct in obtaining a Pakistani passport on the ground that circumstanced as he was in Karachi, be was helpless and he adopted a course which appeared to him to be the only course available for coming back to India.;