On Friday, the Crime Branch of Delhi Police filed a fresh charge sheet & eleven supplementary charge sheets against 46 foreign nationals in connection with the congregation at Markaz Tablighi Jamaat in Nizamuddin area of Delhi.
The charge sheet, filed before Chief Metropolitan Magistrate Gurmohina Kaur in a Saket court, will come up for consideration in the last week of June & in July.
The foreign nationals had attended the Nizamuddin congregation, which had reportedly become an epicentre for the spread of COVID-19 across India.
According to the Police, the foreign nationals belonging to twelve different countries are being charged for violation of visa rules, violation of government guidelines & regulations regarding the Epidemic Diseases Act, violation of the provisions of the Disaster Management Act, & violation of prohibitory orders.
So far, a total of 47 charge sheets against 915 foreign nationals have already been filed before Delhi courts, which have slated them for consideration on June 25, July 9 & 16.
The Delhi Police have said that the accused foreign nationals belonging to 35 different countries & are presently staying at various places approved by the High Court of Delhi in view of the COVID-19 pandemic.
No one has been arrested in the case so far, the police said.
A case has also been registered against the Tablighi Jamaat chief & others over the event.
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