LAWS(MPH)-2020-5-156

AWADHESH KUMAR VERMA Vs. STATE OF MADHYA PRADESH

Decided On May 14, 2020
AWADHESH KUMAR VERMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Sanjay Kumar Sharma, learned counsel for the appellant.

(2.) Shri Aditya Guraiya, learned Public Prosecutor for the State.

(3.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.