KASONGO ABIMAEL Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of. Crl.M.C. 645/2020

(3.) Present petition is filed under Section 482 Cr.P.C. against the impugned order dated 22.01.2020 passed by learned Additional Sessions Judge - 03, District South, Saket Courts, New Delhi in Misc. No. 04/2020, FIR No. 311/2019 registered at Police Station - Maidan Garhi for the offence punishable under Section 14 of Foreigners Act 1946.