KALLA Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) At the outset, learned Panel Lawyer apprised this Court that respondent no.2/complainant has been informed with regard to pendency of this case.

(3.) Heard learned counsel for the parties.