On Monday, the Bhopal Court imposed a fine of Rs 6,000 each on twelve Tablighi Jamaat members from Kyrgyzstan for attending religious events in Delhi and Bhopal in violation of Coronavirus restrictions in March.
Another Court imposed a fine of Rs 7,000 each on twelve Indonesians for the same, said Bhopal District Prosecution Officer.
On Aug 6, the Apex Court had asked the foreign nationals, who attended the Markaz Tablighi Jamaat congregation in Delhi's Nizamuddin area here in March this year, to get in touch with the Solicitor General's office before leaving the country to find out if there are any cases pending against them.
A bench of the Supreme Court headed by Justice AM Khanwilkar was hearing a batch of petitions filed by the foreign nationals after their passports were seized & visas were cancelled by the Central Govt for allegedly attending the Nizamuddin congregation, which had become an epicentre for COVID-19 spread across the country.
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