CHELOH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Shiv Pal Singh, learned counsel for the petitioners and learned A.G.A. for the State. They have participated through video conferencing.

(2.) Learned counsel for the petitioners has instituted present petition for quashing charge-sheet dated 08.06.2020 and order of cognizance dated 09.06.2020 passed by the Court of Chief Judicial Magistrate, Bahraich arising out of Crime No. 135 of 2020 under Sections 269, 270, 271 and 188 I.P.C. and Section 3 of Epidemic Disaster Act, 1897 and Section 14 (b) and 14 (c) Foreigners Act, 1946 and Section 51 of Disaster Management Act, 2005 and Section 3 (3) of the Passport Act, 1920, Police Station Kotwali Dehat, District Bahraich.

(3.) Learned counsel for the petitioners has submitted that the petitioners are foreigner native of "Thailand", who participated in religious function at Delhi and Bahraich during Covid-19 environment. They have done nothing for spreading epidemic. Therefore, charge-sheet as well as summoning order are liable to be quashed.