Supreme Court: In the case where 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 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ listed the matter for further hearing on 21.11.2017. The Court said:

“As the hearing is likely to take some time, we intend to devote certain clear days for the purpose of hearing.”

Though the order of the Court does not expressly say anything on the deportation of the Rohingya Muslims, the Central Government will not be able to deport them till the next date of hearing. Fali S. Nariman, appearing for petitioners had submitted before the Court that he will approach the Court in case of any contingency.

The Court had said during the hearing that the matter was of great magnitude and hence, it will have to strike a balance between National Security and the human rights of the women and children.

Earlier, Centre had argued before the Court 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. [Mohammad Salimullah v. Union of India, Writ Petition (Civil) No.793/2017, order dated 13.10.2017]

[With inputs from ANI]

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