(1.) Heard Shri S.Z. Qazi, learned Advocate for the applicants and Mrs. G.R. Tiwari, learned Additional Public Prosecutor for the non-applicant.
(2.) Admit . Mrs. G.R. Tiwari, learned Additional Public Prosecutor waives service of notice for the non-applicant. The criminal application is taken up for final disposal.
(3.) By the present application, First Information Report (FIR) No.0120 lodged by the non-applicant against the applicants on 05/04/2020, punishable under Section 14(b) of the Foreigners Act, 1946 as it stands amended by the Foreigners (Amendment) Act, 2004 and Sections 188, 269, 270 of the IPC and Sections 3 and 4 of the Epidemic Diseases Act, 1897 is sought to be quashed.