MAJBOOT SINGH 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.) I.A No. 9793/2017, an application under section 301 (2) of Cr. P. C. for assisting learned State counsel is taken up, considered and allowed for the reasons mentioned therein.

(3.) Learned counsel for the complainant is permitted to assist learned State counsel during final hearing.