SYED TAHA ARSALAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.1641 of 2020 on the file of Judicial Magistrate of First Class (Special Mobile PCR) at Karimnagar against the petitioners herein.

(2.) The petitioners herein are accused Nos.1 to 5 in the said Calendar Case. The offences alleged against them are under Sections - 188, 269 and 270 of IPC, Section - 3 of the Epidemic Diseases Act, 1897 (for short 'E.D. Act') and Section - 51 (b) of the Disaster Management Act, 2005 (for short D.M. Act) respectively.

(3.) Heard Mr. Mohd. Fasiuddin, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondents.