KONAN KODIO GANSTONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for fnal disposal.

(2.) The frst proceeding bearing Criminal Writ Petition No. 548/2020 is fled for relief of quashing of F.I.R. No.131/2020 registered in Jamamkhed Police Station, Tahsil Jamamkhed, District Ahmednagar and also for relief of quashing of the chargesheet which is fled in this crime. The second proceeding bearing No. Criminal Writ Petition No. 554/2020 is fled in C.R. No. 197/2020 registered in Newasa Police Station, Ahmednagar and the relief of quashing of the F.I.R. and case fled in the C.R. is claimed. The last proceeding bearing Criminal Writ Petition No. 552/2020 is fled in respect of C.R. No.496/2020 registered in Ahmednagar Camp Police Station, District Ahmednagar and similar reliefs are claimed. The chargesheets are fled in these crimes for ofences punishable under sections 188, 269, 270, 290 of Indian Penal Code (hereinafter referred to as 'I.P.C.' for short), sections 37 (1)(3) r/w. 135 of Maharashtra Police Act, 1951 and section 11 of Maharashtra Covid-19 Measures and Rules, 2020, sections 2, 3 and 4 of Epidemic Diseases Act, 1897, section 14 (b) of Foreigners Act, 1946 and section 51(b) of the Disaster Management Act, 2005.

(3.) In Criminal Writ Petition No. 548/2020 the petitioners No. Cri.W.P. 548/20 and Ors.