BHANU Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing. I.A. No.6016/2020 & I.A. No.6070, applications for urgent hearing, and I.A. No.5265/2020, application for exemption from filing the fees of advocate welfare, are taken up, considered and allowed for the reasons mentioned therein.

(2.) I.A. No.5269/2020, an application under Section 301(2) of Cr.P.C. filed on behalf of the complainant for assisting the State Counsel is taken up, considered and allowed for the reasons mentioned therein.

(3.) Accordingly, Shri Sandeep Shrivastava, learned counsel and his associates are permitted to assist the State Counsel.