A local court has imposed fine on seven persons for their failure to wear mask in public places and violating curfew orders imposed by the District Magistrate to prevent the spread of Covid-19 in the city.
The court imposed the fine after the police presented the challans against them in the court for trial. The police sent the challans after registering an FIR against the violators under Section 188 of the IPC.
Face mask was made compulsory for everyone in the city after the lockdown was imposed and not wearing it was made a punishable offence. Apart from police personnel, certain officers of the Administration and the MC were also authorised to issue challans for this offence. The challans were presented before the court of TPS Randhawa, Additional Chief Judicial Magistrate, Chandigarh. After hearing the cases, the court imposed fines on violators ranging from Rs500 to Rs1,000 after they pleaded guilty voluntarily.
Source Link
Picture Source :
