MULAYAM SINGH YADAV Vs. STATE OF MP

JUDGEMENT

(1.) Heard on IA No. 1626/2020, an application for taking documents on record, and IA No. 1630/2020, an application for taking additional documents on record.

(2.) For the reasons assigned in the applications, in the interest of justice, applications are allowed. Documents are taken on record. The matter is heard finally through Video Conferencing.

(3.) In the present writ petition the petitioner has sought for the following reliefs:-