ANKUSH Vs. STATE OF MADHYA PRADESH

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.) Heard learned counsel for the parties.

(3.) The applicant has been arrested by Police Station Hajira District Gwalior (M.P.), in connection with Crime No. 25/2020 registered in relation to the offence punishable under sections 308 , 294 and 506 / 34 of the IPC.