ANUP KUMAR AGRAWAL Vs. UNION OF INDIA
LAWS(JHAR)-2012-12-62
HIGH COURT OF JHARKHAND
Decided on December 12,2012

Anup Kumar Agrawal Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) PETITIONER appeared in person and he is practicing Advocate in Jharkhand High Court, Ranchi. He has filed this petition as a citizen of India and stated that he has filed this petition in the spirit of patriotism and brotherhood.
(2.) THE petitioner is seeking relief and direction upon the respondents to provide details about the number of peoples, who have come to India from Pakistan during the past cricket matches and how many of them have returned to Pakistan from India. Further prayer has been made that respondents may be restrained from issuing visa to Pakistani people for visiting India to watch the India -Pakistan matches, which are schedule to be held between 25th December, 2012 to 7th January, 2013. The petitioner's contention is that he came across some of the facts which reveals that large number of terrorists attacks occurred in India, which includes the terrorists attack on following dates: Major Terrorist Attacks in 2008: a. May, 13, 2008 (Jaipur): almost 80 people killed in 7 serial bomb blasts in the capital of Rajasthan. b. July 25, 2008 (Banglore): one person killed in a low intensity bomb explosion in Karnataka capital. c. July 26, 2008 (Ahmedabad): 57 people killed after 20 synchronized bombs went off within less than two in Gujrat. d. September 13, 2008 (New Delhi): 26 people were killed in 6 serial bomb blasts in the national capital. e. September 27, 2008 (New Delhi): 3 people were killed after a crude bomb exploded in Mehrauli near Qutab Minar. f. September 29, 2008 (Modasa, Gujrat): 1 person was killed and several were injured after a low intensity bomb went off near a mosque. g. September 29, 2008 (Malegaon, Maharastra): 5 people died after a bomb went off in a crowded market in Malegaon, Maharastra. h. October 01, 2008 (Agartala, Tripura): 2 people were killed and 100 injured in serial bomb blasts in a crowded market places in Agartala. i. October 14, 2008 (Kanpur): 8 people were injured after a bomb planted on a rental bicycle went off in the Colenelganj market area in Uttar Pradesh. j. October 21, 2008 (Imphal, Manipur): 17 people were killed in a powerful bomb blast near Manipur Police Commando Complex. k. October 30, 2008 (Assam): at least 50 people were killed and over 100 injured in 18 serial bomb blasts across Assam on this one day. l. November 26, 2008 (Mumbai): 183 people were killed and over 300 injured in attacks at Hotel Taj, Nariman House, Hotel Trident Oberoi and other places across the city. The terror attacks lasted for 59 hours. 9 terrorists were gunned down, while 1 was caught alive. 20 policemen and 2 NSG commandos were killed. 23 foreign nationals were among the dead.
(3.) THE petitioner also gave details of the cases, which were lodged against the Pakistani national, who entered into India either without passport or with passport but did not went back to Pakistan, details of which has been given in paragraph 14 of the writ petition. It is submitted that people who came from Pakistan, details of which has been given in chart in paragraph 14 of the writ petition, have been convicted and that has been only a illustrative chart not the complete list of the cases wherein such persons have been convicted. Not only this, as per one of the reports, which has been published in "The Times of India  dated 2nd November, 2012 about 5000 Pakistani Cricket fans may be issued visa for the forthcoming matches. The petitioner has also placed on record an article published in the newspaper "The Hindu  in its edition dated 11th November, 2012, which says that any Pakistani cricket fan who wants to visit India to watch the upcoming India -Pakistan matches will have to an Indian Sponsor to get visa. In this news, it has been pointed out that twelve Pakistani spectators, who came to India to watch the bilateral series in 2007 did not return and are yet to be traced. The petitioner also placed on record, one Computer Print Out, Annexure -5 to the writ petition, with heading "India -Pakistan Relations: Recent Developments , which according to the petitioner is the information available on the website of External Affairs. Then, one news published in "Times of India  dated 8th September, 2012, wherein it has been informed that some pact has been signed between India and Pakistani about visa policy.;


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