HASAE @ HASANA WAE Vs. STATE OF U.P.

JUDGEMENT

(1.) These Applications U/S 482 Cr.P.C. have been connected and are being decided by a common judgement.

(2.) The application registered as Application under Sec. 482 Cr.P.C. No. 16310 of 2020 (Hasae @ Hasana Wae and Others Vs. State of U.P. and another) is directed against the chargesheet dtd. 7/6/2020 filed by the investigating agency in Case Crime No. 198 of 2020 under Ss. 188, 269, 270, 271 I.P.C. and Sec. 3 of the Epidemic Diseases Act,1897, and Sec. 14B Foreigners Act, Police Station Sadar Bazar, District Shahjahanpur and the proceedings before the trial court taken out in pursuance thereof.

(3.) The application registered as Application U/S 482 Cr.P.C. No. 14919 of 2020 (Daha Dasai and Others Vs. State of U.P and another) is directed against the chargesheet dtd. 10/5/2020 filed by the investigating agency in Case Crime No. 138 of 2020 under Ss. 188, 269, 270 I.P.C. and Sec. 3 of the Epidemic Diseases Act, 1897 and Sec. 14B of the Foreigners Act, 1946 Police Station Pilkhuwa, District Hapur, against the applicants and the proceedings before the trial court initiated in pursuance thereof.