BATYROV SHUKHRATBEK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard Mr. Mirza alongwith Mr. Ali, Advocates for the applicants.

(3.) The applicants herein are citizens of the Kyrgyzstan and Kazakhstan, who have been arrayed as accused in F.I.R. No.0120 dated 05/04/2020 registered against them at the Police Station Gadchiroli for the alleged offences under Section 14(b) of the Foreigners Act, 1946, as also Sections 3 and 4 of the Epidemic Diseases Act, 1897 and Sections 188, 269 and 270 of the Indian Penal Code.