SOBHA RAM KUSHWAH 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.) Heard, learned counsel for the parties. Case diary perused.

(3.) This is the first application under Section 438 of the Code of Criminal Procedure.