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Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided - (19 Oct 2026)

CRIMINAL

Calcutta High Court directed that a Bangladeshi woman convicted under the Foreigners Act not be deported until her CAA citizenship application is decided. It dismissed her appeal as not maintainable, holding that the challenge should have been filed before the Sessions Court.

Tags : DEPORTATION; BANGLADESHI WOMAN; FOREIGNERS ACT  

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