HLA SHWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) By virtue of this application under Section 482 of Code of Criminal Procedure Code, 1973 (in short "the Code"), the applicants, who have been arraigned for the offences punishable under Section 14 of the Foreigners Act, Section 3 of the Epidemic Disease Act, 1987 and Section 51 of the Disaster Management Act, 2005 seek quashing of the F.I.R. bearing C.R. No. 178/2020 and charge-sheet bearing registration No. 6076/2020 before the Judicial Magistrate, First Class, Nagpur.