Rohingya Muslims Case: Let us take a policy decision in wake of threat to national security: Centre to SC

Supreme Court: In the case where the Court had sought detailed response from Central Government after 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad Shakir,

Supreme Court: In the case where the Court had sought detailed response from Central Government after 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad Shakir, urged the Supreme Court to direct the Central government not to deport them to Myanmar as they would face certain death on being deported to Myanmar, the Centre urged the Court to refuse to interfere in the matter and let the Government take a policy decision as there is serious threat to National security is the illegal immigrants from Mayanmar are allowed to stay in India.

It was Centre’s case that more than 40,000 Rohingya Muslims have illegally migrated to India by using the porous border between India and Mayanmar and as per the reports of the Security agencies, some of the Rohingya Muslims have links with the Pak terror groups. It was also argued before the Court that some illegal immigrants have obtained fake Indian identities and are involved in serious crimes like Human Trafficking and mobilisation of funds  by way of Hundi and Hawala Channels.

The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ has listed the matter on 03.10.2017.

Source: ANI

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